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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(2)(c) in The Gujarat Education Cess Act, 1962

(c)the manner in which and the conditions subject to which, the [tax levied under section 12 or, as the case may be, surcharge levied under section 24A [or 24D] [Substituted for 'tax' by Gujarat 10 of 2006, dated 31st March 2006 (w.r.e.f. 01-04-2001).]] shall be remitted or refunded under section 23;
(cc)the rebate which the municipal corporation shall be entitled under sub-section (3) of section 24B;] [Clause (cc) inserted by Gujarat 10 of 2006, dated 31st March 2006 (w.r.e.f. 01-04-2001).]
(ccc)[ rebate which the municipality shall be entitled under sub-section (3) of section 24E;] [Clause (ccc) inserted by Gujarat 5 of 2007, dated 30th March 2007.]