Section 9(4)(a) in The Gujarat Motor Vehicles Tax Act, 1958

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State of Gujarat - Subsection

Section 9(4)(a) in The Gujarat Motor Vehicles Tax Act, 1958

(a)

(i)such person for reasons beyond his control, is not able to surrender [* * * * *] [The words 'the tax token or' were deleted by Gujarat 17 of 1987, section 9(4).] the certificate of taxation, and

(ii)the vehicle in respect of which the refund of the tax is being claimed will not be used in any public place during the period for which such refund is claimed; or

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State of Gujarat - Subsection

Section 9(4)(a) in The Gujarat Motor Vehicles Tax Act, 1958