Section 92(2)(g) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(2)(g) in The Gujarat Value Added Tax Act, 2003

(g)of such facts to an officer of the Central Government or a State Government as may be necessary for the purpose of enabling the Government to levy or realise any tax or duty imposed by it, or

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State of Gujarat - Subsection

Section 92(2)(g) in The Gujarat Value Added Tax Act, 2003