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[Cites 0, Cited by 0] [Section 6B(3)] [Section 6B] [Entire Act]

State of Gujarat - Subsection

Section 6B(3)(b) in The Gujarat Entertainments Tax Act, 1977

(b)"other area" means any area of a village which is within a radius of five kilometer from any City as defined in clause (8) of Sec. 2 of the Gujarat Provincial Municipal Corporations Act, 1949; or from any municipal borough as defined in clause (13) of Sec. 2 of the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964).]