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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(2) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(2)Every notification issued under sub-section (1) shall be laid before the State Legislature as soon as may be after it is issued, and shall be subject to rescission by the Legislature or to such modification as the Legislature may make during the session in which it is so laid.