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State of Gujarat - Section

Section 9 in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958

(9)"Tax Officer" means such officer as the State Government may, by notification in the Official Gazette, appoint to be the Tax Officer for the whole state or for any area or areas for the purposes of this Act, and the State Government may appoint more than one officer as Tax Officers, for the whole State or for any area;