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[Cites 0, Cited by 0] [Section 28A(4)] [Section 28A] [Entire Act]

State of Gujarat - Subsection

Section 28A(4)(ii) in The Gujarat Finance Act, 1932

(ii)in section 22 in the second proviso after the words "Provided further that" the words "in the municipal areas and in the [areas of the Cantonments of Ahmedabad, Poona and Kirkee] [These words were substituted for the words 'area of the Cantonment of Ahmedabad' by Bombay 9 of 1946, section 8(i), read with Bombay 23 of 1948, section 8.]" shall be inserted;