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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(4) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(4)The Taxation Officer after considering such evidence as the operator may produce, and such other evidence as the Officer may require shall, by order in writing assess the amount of tax payable by the operator.