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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2)(c) in The Gujarat Motor Vehicles Tax Act, 1958

(c)pay annually to each of the local authorities specified in the [Fourth Schedule] [Substituted for 'Twelth Schedule' by Gujarat 4 of 2007, dated 30th March 2007 (w.e.f 01-04-2007)] as contribution, the sum mentioned against them in that Schedule.