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

State of Gujarat - Subsection

Section 4(1ABB)(i) in The Gujarat Motor Vehicles Tax Act, 1958

(i)where any motor vehicle is registered on or after the 1st April, 2007, the registered owner or the person having possession or control of such vehicle shall pay the tax at the rate of one-twelfth of the annual rate of tax per month for the entire period staring from the first day of the month in which the motor vehicle is registered till the end of that year;