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 1] [Section 46] [Entire Act] State of Gujarat - Subsection Section 46(2) in The Gujarat Value Added Tax Act, 2003 (2)Every order passed in exercise of the powers conferred by sub-section (1) shall, for the purpose of section 73,75,78, 79 or 94, be deemed to be an order passed under this Act.
