Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act] State of Gujarat - Subsection Section 80(1)(a) in The Gujarat Value Added Tax Act, 2003 (a)Any person, society, club or association or any firm or any branch or department or any firm is a dealer, or