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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Gujarat - Subsection

Section 81(6) in The Gujarat Value Added Tax Act, 2003

(6)The Commissioner may at any time suo-motu or on an application made to him in this behalf, revoke any order made against any person under sub-section (2) and thereupon such person shall cease to be disqualified.