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[Cites 0, Cited by 2] [Section 104] [Entire Act]

State of Gujarat - Subsection

Section 104(1) in The Gujarat Municipalities Act, 1963

(1)The State Government may, by notification in the Official Gazette, empower any municipality to levy any tax or to increase or reduce the amount or rate of any tax levied under section 99 within such maximum and minimum limits either as to the amount or the rate as may be specified in such notification.