Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1) in Gujarat Value Added Tax Rules, 2006

(1)An application for cancellation of registration under sub-section (7) or sub-section (7A) of section 21 or sub-section (2) of section 27 shall be made to the registering authority in Form-103 within thirty days of contingency or event, which necessitates the cancellation of registration.