Section 6(4) in The Gujarat Motor Vehicles Tax Act, 1958
(4)The declaration under sub-section (1), and an additional declaration under sub-section (2), shall be in the prescribed form, containing the prescribed particulars and shall be delivered after being duly filled up and signed, within the prescribed time. The additional declaration shall indicate clearly also the nature of the alteration made in the motor vehicle, or as the case may be, the altered use to which the vehicle is proposed to be put.[***********] [Sub-section (5) was deleted by Gujarat 10 of 1998, section 7 (3) (w.e.f. 01-08-1998).]
