Section 59(1)(c) in Gujarat Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(1)(c) in Gujarat Value Added Tax Rules, 2006

(c)held any office for a period not less than five years not below the rank of a Commercial Tax Officer in the Sales Tax Department of the Government of Gujarat and is retired or has resigned from such office:

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State of Gujarat - Subsection

Section 59(1)(c) in Gujarat Value Added Tax Rules, 2006