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

State of Gujarat - Subsection

Section 8A(3) in The Gujarat Motor Vehicles Tax Act, 1958

(3)Subject to such conditions as may be prescribed, the State Government may, if it considers it necessary so to do in the public interest, by an order remit the whole or any part of the interest payable under this section in respect of any specified period.]