Section 18(1AA)(IB) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 18(1AA)] [Section 18] [Entire Act]

(IB)Where penalty is leviable under both sub-sections (1) and (1 A), it shall be levied under sub-section (1A) and not under sub-section (1).]

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