Section 9(1)(b) in The Gujarat Motor Vehicles Tax Act, 1958

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State of Gujarat - Subsection

Section 9(1)(b) in The Gujarat Motor Vehicles Tax Act, 1958

(b)where the tax has been paid in advance at the quarterly rate, then for each calendar month in the period for which the tax has been paid and which has not commenced on the said date, of a sum equal to one-twelfth of the annual rate of tax leviable in respect of such vehicle.

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State of Gujarat - Subsection

Section 9(1)(b) in The Gujarat Motor Vehicles Tax Act, 1958