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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(2)(d) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976

(d)[ the authority to which, the form in which the periods for which, and the dates by which, a registered employer return or permit, under the proviso to sub-section (1) of section 6; [These clauses were substituted for clause (d) by Gujarat 17 to 1977, Section-6.(ii) w.e.f. 1-4-77]
(dd)the terms and conditions subject to which, the Commissioner may exempt an employer from furnishing return or permit, under the proviso to subsection (1) of section 6;]