Section 23(2)(c) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2)(c) in The Gujarat Motor Vehicles Tax Act, 1958

(c)to prescribe the form of [the receipt] [These words were substituted for the words 'the tax token' by Gujarat 17 of 1987, section 12(1).] and certificate of taxation under section 5;

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State of Gujarat - Subsection

Section 23(2)(c) in The Gujarat Motor Vehicles Tax Act, 1958