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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2)(g) in The Gujarat Motor Vehicles Tax Act, 1958

(g)to prescribe the instalments of contribution and the manner in which and the dates on which they shall be paid under section 11 [* * * * * *] [The words 'and the manner in which the proceeds of the tax shall be expended under that section' were deleted by Gujarat 13 of 1960, section 3 (w.r.e.f. 01-05-1960).];