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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Gujarat - Subsection

Section 19A(2) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976

(2)The Commissioner may, in such circumstances and subject to such conditions and limits as may be prescribed, remit the whole or any part of the tax payable in respect of any period of any person or any class of persons.]