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 14] [Entire Act] State of Gujarat - Subsection Section 14(2) in The Gujarat Value Added Tax Act, 2003 (2)The State Government may, fix the rate of lump sum tax [by notification in the Official Gazettes] [by Notification No (GHN-20) VAT 2006/ Section 14 (2)(1) the dated 31-3-06 Rate 0.5%.].
