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[Cites 0, Cited by 0] [Section 20(1F)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1F)(a) in The Gujarat Motor Vehicles Tax Act, 1958

(a)All motor vehicles and trailers drawn by such vehicles used by or on behalf of the State Government or of the Central Government shall be exempted from the payment of toll.