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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(i) in Gujarat Education Cess (Amendment) Act, 1963 (i)in clause (i) after words, "residential purpose or" the words "for a village industry or for" shall be and shall be deemed always to have been, inserted; and
