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[Cites 0, Cited by 0] [Section 6A(4)] [Section 6A] [Entire Act]

State of Gujarat - Subsection

Section 6A(4)(f) in The Gujarat Entertainments Tax Act, 1977

(f)Notwithstanding anything contained in clause (a), proprietor who has revoked his option may, at any time but not before the expiry of a period of twelve months from the date of revocation of the option, exercise the option referred to in that clause.]