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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(2)(aa) in The Gujarat Entertainments Tax Act, 1977

(aa)[ the form in which an application shall be made by a proprietor under subsection (3) of section 6 and the form in which a notice shall be addressed to the prescribed officer under sub-section (6) of that section;] [Clause (aa) was inserted by Gujarat 17 of 1982, Section 6 (w.e.f. 01-04-1982).]