Section 4(1A)(b) in The Gujarat Motor Vehicles Tax Act, 1958

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State of Gujarat - Subsection

Section 4(1A)(b) in The Gujarat Motor Vehicles Tax Act, 1958

(b)where such vehicle is to be used or kept for use in the State for a period less than a month, the tax shall be leviable at the rate of 4 per cent, of the annual rate for each week or part thereof, subject to a maximum amount equal to the amount of tax leviable for a period of one month under clause (c);

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State of Gujarat - Subsection

Section 4(1A)(b) in The Gujarat Motor Vehicles Tax Act, 1958