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

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

State of Gujarat - Subsection

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

(a)any bridge including an approach road thereto or section of a new road or by-pass which is constructed, reconstructed, improved or, as the case may be, repaired by the State Government or by any person at his expense after the commencement of the Bombay Motor Vehicles Tax (Gujarat Amendment) Act, 1994 (Gujarat 9 of 1994) and the total capital outlay of construction, reconstruction, improvements or, as the case may be, repairs, of which is not less than fifty lakhs of rupees; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

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