Section 7A(2) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976
(2)The amount of tax due as so determined shall be paid within fifteen days of receipt of the notice of demand from the prescribed authority.] [Sub-section (1) was substituted for the original by Gujarat 17 of 1977. Sec-4, w.e.f. 1-4-77]
