Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59A] [Entire Act] State of Gujarat - Subsection Section 59A(b) in The Gujarat Value Added Tax Act, 2003 (b)"specified sale" means the sale referred to in sub-clause (b) of clause (23) of section 2;
