Section 20(1F)(b) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 20(1F)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1F)(b) in The Gujarat Motor Vehicles Tax Act, 1958

(b)Subject to such condition as it may impose, the State Government may, if it considers necessary so to do in the public interest, by notification in the Official Gazette, exempt any specified class or classes of motor vehicles and trailers drawn by such vehicles from the payment of toll.]

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State of Gujarat - Subsection

Section 20(1F)(b) in The Gujarat Motor Vehicles Tax Act, 1958