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[Cites 0, Cited by 0] [Section 4(1AAA)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1AAA)(a) in The Gujarat Motor Vehicles Tax Act, 1958

(a)the amount of tax leviable on designated omnibus brought for use in the State for a temporary period not exceeding seven days shall be four per cent of the annual rate of tax per passenger which the designated omnibus is licensed to carry;