Section 4(1AB)(b) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 4(1AB)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1AB)(b) in The Gujarat Motor Vehicles Tax Act, 1958

(b)Any motor vehicle which has ceased to be liable to tax under sub-section (2) of section 3B existing before the commencement of the Bombay Motor Vehicles (Gujarat

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State of Gujarat - Subsection

Section 4(1AB)(b) in The Gujarat Motor Vehicles Tax Act, 1958