Section 9(6)(a) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(6)(a) in The Gujarat Motor Vehicles Tax Act, 1958

(a)that designated omnibus has not been used or kept for use for a continuous period of not less than one month (hereinafter referred to as "the period of non-use"), or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 9(6)(a) in The Gujarat Motor Vehicles Tax Act, 1958