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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(1)In respect of every goods vehicle, its operator shall deliver or cause to be delivered to the Taxation Officer or such prescribed officer as the Taxation Officer may specify a return in the prescribed form and manner either daily or at such intervals or at such times as may be prescribed.