Section 20(1A)(b) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 20(1A)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1A)(b) in The Gujarat Motor Vehicles Tax Act, 1958

(b)any bridge including an approach road thereto or section of a new road or by-pass, which, in the opinion of the State Government, is of a special service to the public.

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State of Gujarat - Subsection

Section 20(1A)(b) in The Gujarat Motor Vehicles Tax Act, 1958