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 0] [Section 25] [Entire Act] State of Gujarat - Subsection Section 25(4) in Gujarat Value Added Tax Rules, 2006 (4)The exemption granted by the Commissioner under sub-rule (1) shall be for a period of one year and may be exercised from year to year.
