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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(2)Where no separate freight is charged or chargeable in respect of carriage over such distance, the portion of the freight allocable in respect thereof shall be the proportionate freight calculated on the basis of the distance for which the freight is charged or chargeable.