Section 12(3) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976
(3), (4), (4A), (5) and (6) [***] [Deleted by Gujarat Act, No. 10 of 2008 Section 8(2) w.e.f. 1-4-08]
