Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 200] [Entire Act] State of Gujarat - Subsection Section 200(8) in Gujarat Panchayats Act, 1961 (8)The State Government may suspend the levy or imposition of any tax or fee and may at any time rescind such suspension.
