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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(1)(e) in Gujarat Value Added Tax Rules, 2006

(e)specify the date and the amount of payment of tax, interest and penalty, if the subject matter of the appeal or revision is assessment, re-assessment or levy of penalty or interest;