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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2)(e) in The Gujarat Motor Vehicles Tax Act, 1958

(e)to regulate the manner in which refund of tax may be claimed under section 9 [and the principles for determining the amount of refund under sub-section (5) of that section] [These words were added, by Gujarat 17 of 1987, section 12(2).];