Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(a) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962 (a)when carried in a public goods vehicle, at a rate of three per cent of the freight charged or chargeable for their carriage; and
