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[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Gujarat - Subsection

Section 8A(1)(c) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(c)The superintendence and control for the proper execution of the provisions of this Act and the rules made thereunder relating to the levy and collection of the tax shall, vest in the Commissioner of Luxury Tax.