Section 9A(4) in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958
(4)Notwithstanding anything contained in sub-section (3), the provisions of subsections (2) and (3) of section 9 shall, so far as may be, apply in respect of the recovery of the amount of interest specified in the notice of demand served under sub-section (2) as they apply in respect of recovery of the tax.]
