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

(b)of any such particulars to the State Government or to any person acting in the execution of this Act, for the purpose of carrying out the object of this Act, or

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State of Gujarat - Subsection

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