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 7] [Entire Act] State of Gujarat - Subsection Section 7(c) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977 (c)fails, without sufficient cause to comply with the terms of notice issued to him under clause (a) of sub-section (2) of section 6, or
