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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

State of Gujarat - Subsection

Section 99(1)(xv) in The Gujarat Municipalities Act, 1963

(xv)any other tax [(not being a tax on professions, trades, callings and employments)] [These brackets and words were inserted by presi. Act No. 11 of 1976, Schedule II item (3).] [or a tax on payments for admission to any entertainment [or octroi] [These words were inserted by Gujarat 16 of 1977, Schedule Item 3.]] which under the Constitution, the State Legislature has powers to impose in the State: