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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(1) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(1)Where any [tax, penalty or interest is due] under the provisions of this Act, the Taxation Officer shall serve upon the operator a notice of demand in the prescribed form specifying the sum so payable to the State Government.