Section 13(4) in The Gujarat Motor Vehicles Tax Act, 1958
(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.] [Sub-sections (3) and (4) were added by Gujarat 45 of 1963, section 2.][***] [Explanation deleted by Gujarat 16 of 2003, dated 31st March 2003 (w.e.f 01-04-2003)]
