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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(a) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(a)in case any tax or penalty payable in respect thereof remains unpaid for more than fifteen days after the notice of demand referred to in section 14 has been served on the operator, until such tax or penalty is paid, or