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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(1) in The Gujarat Finance Act, 1932

(1)the following buildings and lands or portions thereof shall not be deemed to be exclusively occupied for public worship or for charitable purposes, namely:-
(a)those in which trade or business is carried on ; and
(b)those in respect of which rent is derived, whether rent is or is not applied exclusively to religious or charitable purposes;