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 72] [Entire Act] State of Gujarat - Subsection Section 72(3) in The Gujarat Value Added Tax Act, 2003 (3)For securing compliance with any notice given under this section, the Commissioner shall have all the powers specified in section 67.
