Section 4(1A)(a) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 4(1A)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1A)(a) in The Gujarat Motor Vehicles Tax Act, 1958

(a)the tax in respect of [a transport vehicle not being the designated omnibus] brought for use in the State for a temporary period shall be leviable for the whole of the period for which it is to be used or kept for use in the State:

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State of Gujarat - Subsection

Section 4(1A)(a) in The Gujarat Motor Vehicles Tax Act, 1958