Section 3A in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958
(3A)[ "new capital area" means the area comprised in the new capital within the meaning of clause (c) of section 2 of the Gujarat New Capital (Periphery) Control Act, 1960; (Gujarat X of 1960)] [Clause (3A) was inserted by Gujarat 18 of 1969, section 2.]
