Section 2 in Gujarat Carriage of Goods Taxation (Amendment) Act, 1962
2. Amendment of section 8 of Guj. of XXXIII 1962.- In section 8 of the Gujarat Carriage of Goods Taxation Act, 1962 (Guj. XXXIII of 1962) (hereinafter referred to as "the principal Act") for the words "by the operator and the receipt" the words "or in such other manner as may be prescribed by the operator and the receipt, if any" shall be substituted.
