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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(2) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(2)On payment of such sum as may be determined by the Collector under subsection (1), no further proceedings shall be taken against the person in respect of the same offence.