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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(a) in The Gujarat Education Cess Act, 1962

(a)in the case of any land or building held immediately from the Government, upon the interest in such land or building of the person liable for such tax or penalty, and upon the goods and other movable property, if any, found within or upon such land or building and belonging to such person; and