Section 100(2)(d) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Gujarat - Subsection

Section 100(2)(d) in The Gujarat Value Added Tax Act, 2003

(d)any person entitled to appear before any authority under the said Act shall be deemed to be entitled to appear before any authority under this Act, and accordingly if such person be a sales tax practitioner he shall be entitled to have his name entered in the list maintained under section 81.

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State of Gujarat - Subsection

Section 100(2)(d) in The Gujarat Value Added Tax Act, 2003