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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976

(1)Any authority under this Act may, of his motion or on an application being made in this behalf, rectify any mistakes apparent on the face of the record.