Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Gujarat - Subsection

Section 3A(3) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(3)On an application made under sub-section (1), the Collector may grant permission and thereupon subject to sub-section (4), the payment of tax shall be made accordingly.