Section 76(3)(j) in Gujarat Sales Tax Act, 1969

[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

State of Gujarat - Subsection

Section 76(3)(j) in Gujarat Sales Tax Act, 1969

(j)of any such particulars to the Director. Bureau of Economics and Statistics or any officer serving under him or to any person or persons authorised under sub-section (2) of section 61 as may be necessary for enabling the Director or such person or persons to work out the incidence of lax on any commodity, or

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State of Gujarat - Subsection

Section 76(3)(j) in Gujarat Sales Tax Act, 1969