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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2)(a) in The Gujarat Motor Vehicles Tax Act, 1958

(a)any taxes, other than tolls, on motor vehicles which immediately before the commencement of this Act were being lawfully levied by any local authority, may continue to be levied and collected until provision to the contrary is made by the State Legislature by law;