Section 11(3) in The Gujarat Motor Vehicles Tax Act, 1958
(3)The contributions to the local authorities made under sub-section (2) shall be paid in such instalments, in such manner, and on such dates, as the State Government may, after consulting the local authorities concerned, prescribe.[***] [Sub-section (4) was deleted by Gujarat 13 of 1960, section 2(3) (w.r.e.f. 01-05-1960).]
