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 2] [Entire Act] State of Gujarat - Section Section 34 in Gujarat Value Added Tax Rules, 2006 34. Assessment case record. - All papers relevant to the making of an assessment in respect of a dealer shall be kept together and shall form an assessment case record and such records shall be preserved for eight years.
