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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2)(b) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(b)On the date specified in the notice, or as soon as may be thereafter, the Collector shall, after considering all the evidence which may be produced, assess the amount of tax due from the proprietor.