Section 4(2) in The Gujarat Motor Vehicles Tax Act, 1958
(2)[ In calculating the amount of tax due under this section, the fraction of a rupee not exceeding fifty paise shall be ignored and the fraction of a rupee exceeding fifty paise shall be taken as a rupee.] [Sub-section (2) was substituted for the original by Gujarat 10 of 1998, section 5 (2) (w.e.f. 01-08-1998).][Explanation - For the purposes of this section, [sub-section (6) of section 9, subsection (1AA) of section 18] [Explanation added by Gujarat 9 of 2002, dated 31st March 2002] and clause IV in Part I if the First Schedule, the expression "designated omnibus" means an omnibus which is used or kept for use in the State exclusively as contract carriage and includes a sleeper designated omnibus.]
