Legal Document View

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
[Cites 0, Cited by 0] [Section 28A(4)] [Section 28A] [Entire Act]

State of Gujarat - Subsection

Section 28A(4)(v) in The Gujarat Finance Act, 1932

(v)in section 24A in sub-section (1) for the words "Collector of Ahmedabad [or Poona] [This word was substituted for the word 'Ahmedabad' by Bombay 9 of 1949, section 8(ii), read withBombay 23 of 1948, section 8.]" the words "Collector concerned" shall be substituted;