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[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Gujarat - Subsection

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

(b)An officer appointed under paragraph (ii) of clause (a) shall, within the limits of such area, exercise such powers and duties conferred or imposed on any other officer by or under this Act, as the State Government may, by notification in the Official Gazette, specify.