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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Gujarat - Subsection

Section 1(4) in Gujarat Sales Tax Act, 1969

(4)Any notification, order or rule may be made, and certificates of Registration, Licences, Recognitions or Permits may be granted or issued under this Act, at any time after the passing thereof; but such notification, order, rule or certificate of Registration, Licence, Recognition or Permit made, granted or issued shall not take effect until the appointed day.