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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(1)(b) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976

(b)its powers of specifying areas under clause (b) of sub-section (1) of section 12 in respect of officers appointed by the Commissioner under the powers delegated to him under clause (a); and the Commissioner shall exercise the powers delegated to him under this sub-section subject to such conditions and restriction as may be specified [in the resolution.] [Substituted by Gujarat Act No, 10 of 2008 Section 13(1) (iii) for 'in the Notification' w.e.f. 1-4-2008.]