Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 200(1)] [Section 200] [Entire Act]

State of Gujarat - Subsection

Section 200(1)(x) in The Gujarat Panchayats Act, 1993

(x)any other prescribed tax (not being a toll on motor vehicles or trailers, save as provided by section 20 of the Bombay Motor Vehicles Tax Act, 1958 (Bombay LVX of 1958), [***] [The words 'or tax on professions, trades, callings and employments' deleted by 10 of 2008 (w.e.f. 01-04-2008).] or a tax on payments for admission to any entertainment) which the State Legislature has under the Constitution, powers to impose in the State;