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 10] [Entire Act] State of Gujarat - Subsection Section 10(3) in Gujarat Value Added Tax Rules, 2006 (3)When the Commissioner intends to cancel or suspend the registration under sub-section (5) or (5A) of section 27, he shall give a notice to the dealer in Form-104.
