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 10] [Entire Act]

State of Gujarat - Subsection

Section 10(3) in The Gujarat Motor Vehicles Tax Act, 1958

(3)The amount of tax provisionally determined under clause (2) shall be paid by the. fleet owner to the Taxation Authority within fifteen days from the date of receipt of the certificate of the provisional assessment.