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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(2) in Gujarat Sales Tax Act, 1969

(2)to assist the Commissioner in the execution of his functions under this Act, the State Government may appoint Additional Commissioners of Sales Tax (if any), and such number of,-
(a)Deputy Commissioners,
(b)Assistant Commissioners,
(c)Sales Tax Officers, and
(d)other officers and persons, and give them such designations (if any), as, the State Government thinks necessary.