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 47(1)] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(1)(b) in Gujarat Value Added Tax Rules, 2006

(b)the Commissioner shall inform the date and place of auction to the person from whose possession the goods have been acquired.