Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Gujarat - Subsection

Section 128(5) in The Gujarat Provincial Municipal Corporations Act, 1949

(5)in the case of [***] [The words 'octroi and' deleted by The Bombay Provincial Municipal Corporations (Gujarat Second Amendment) Act, 2007 (22 of 2007).] toll, by the seizure and sale of goods and vehicles.