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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(2)In computing the tax any fraction of a rupee being less than five naye paise or not a multiple of five naye paise shall be rounded off to five naye paise, or as the case may be, the next higher multiple of five naye paise.