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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2)(c) in The Gujarat Finance Act, 1932

(c)the time at and the manner in which the amount of the Urban Immovable Property tax collected shall be paid to the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws and Order, 1950.] Government;