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

State of Gujarat - Subsection

Section 8A(2) in The Gujarat Motor Vehicles Tax Act, 1958

(2)In calculating the amount of interest payable under this section, the fraction of a rupee not exceeding fifty paise shall be ignored and the fraction of a rupee exceeding fifty paise shall be taken as a rupee.