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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1)(f) in The Gujarat Motor Spirit Cess Act, 2001

(f)[ "tax" means tax levied on the sale of motor spirit under the Gujarat Value Added Tax Act, 2003 (Gujarat I of 2005), [Substituted by Gujarat 4 of 2006, dated 2nd March 2006 (w.e.f. 01-04-2006).]