Section 23(2)(b) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2)(b) in The Gujarat Motor Vehicles Tax Act, 1958

(b)[ to prescribe the period within which and the manner in which the tax [***] [Clause (b) was substituted by Gujarat 10 of 1991, section 7 (w.e.f. 01-04-1991).] and under sub-section (1) of section 4 shall be paid;]

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State of Gujarat - Subsection

Section 23(2)(b) in The Gujarat Motor Vehicles Tax Act, 1958