Section 8A(1)(a) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

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State of Gujarat - Subsection

Section 8A(1)(a) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(a)For carrying out the purposes of this Act, the State Government may appoint;

(i)the Commissioner of Luxury Tax for the whole of the State of Gujarat; and

(ii)such number of other officers and persons (with suitable designation) as the State Government thinks necessary.