Section 18 in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977
18. Certain provision of Limitation Act to apply to appeal and revision applications.
- The provisions of sections 4, 5 and 12 of the Limitation Act, 1963 (36 of 1963) shall, as far as may be, apply in computing the period for making an appeal under section 9 or an application for revision under section 10.
