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[Cites 0, Cited by 0] [Section 24B] [Entire Act]

State of Gujarat - Subsection

Section 24B(1) in The Gujarat Education Cess Act, 1962

(1)The surcharge (including any penalty) shall be collected by the Municipal Corporation of the city in the same manner in which the property tax is collected in the city under the provisions of the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949).