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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976

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