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 98] [Entire Act] State of Gujarat - Subsection Section 98(2A) in The Gujarat Value Added Tax Act, 2003 (2A)[ Any rule made under the Act, may be made so as to have restropective effect] [These Sub-rule were inserted by Gujarat Act No.25 of 2006 Section 11 w.e.f 10-5-2006]
