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

State of Gujarat - Subsection

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

(i)the expression "capital outlay" shall include the anticipated cost of certain essential ongoings or imminent works like improvements, strengthening, widening, structural repairs and maintenance;