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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3) in The Gujarat Education Cess Act, 1962

(3)Where such land or building is held by a person holding under a sub-tenant, the provisions of sub-section (2) shall apply mutatis mutandis as if the sub tenant had been the tenant and such person the sub-tenant.