Section 13(3)(i) in The Gujarat Education Cess Act, 1962

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State of Gujarat - Subsection

Section 13(3)(i) in The Gujarat Education Cess Act, 1962

(i)every such notification shall be laid for not less than thirty days before the State Legislature as soon as possible after it is published, and shall be subject to rescission by the State Legislature, or to such modification as the State Legislature may make, during the session in which it is so laid or the session immediately following; and

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State of Gujarat - Subsection

Section 13(3)(i) in The Gujarat Education Cess Act, 1962