Section 20(2)(b) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2)(b) in The Gujarat Motor Vehicles Tax Act, 1958

(b)nothing in this sub-section shall affect the power of any local authority to impose, increase or recover in respect of motor vehicles a tax falling under entry 52 in List II in the Seventh Schedule to the Constitution.

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State of Gujarat - Subsection

Section 20(2)(b) in The Gujarat Motor Vehicles Tax Act, 1958