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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Gujarat - Subsection

Section 214(c) in The Gujarat Panchayats Act, 1993

(c)if the levy of a tax, or of a special portion of tax, has been sanctioned for a fixed period only, the levy shall cease at the conclusion of that period, except as regards to any unpaid arrears which have become due during the period.