Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(1C)] [Section 20] [Entire Act] State of Gujarat - Subsection Section 20(1C)(ii) in The Gujarat Motor Vehicles Tax Act, 1958 (ii)by any person, such person or his servants, shall collect the toll on such terms and conditions and in such manner as may be prescribed.