Section 11(5) in The Gujarat Motor Vehicles Tax Act, 1958
(5)[ [The contributions] [Sub-section (5) was inserted and shall be deemed to have been inserted from the 1st day of May 1960 by Gujarat 5 of 1960, section 2, Schedule] made under sub-section (2), shall be charged on the Consolidated Fund of the State.] [Sub-section (6) added by Gujarat 9 of 2002, dated 31st March 2002][***] [This explanation was deleted, by Gujarat 13 of 1960, section 2(5) (w.r.e.f. 01-05-1960).]
