Section 27(6) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976
(6)[ For carrying out the purposes of this Act, the Designated Authority may make such rules not inconsistent with the provisions of this Act under its relevant law mentioned in clause (aa) of section 2 of this Act.] [Inserted by Gujarat Act No. 10 of 2008 Sec 15(4) w.e.f 1-4-08]
