Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24E] [Entire Act] State of Gujarat - Subsection Section 24E(3) in The Gujarat Education Cess Act, 1962 (3)The Municipality shall in respect of the cost of collection of the surcharge be entitled to such rebate as may be prescribed.
