Section 20(1A)(iii) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 20(1A)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1A)(iii) in The Gujarat Motor Vehicles Tax Act, 1958

(iii)for the removal of doubt, it is hereby clarified that the expression `constructed', shall include a bridge including an approach road thereto or section of a new road or by-pass which is ready for use.

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State of Gujarat - Subsection

Section 20(1A)(iii) in The Gujarat Motor Vehicles Tax Act, 1958