Section 9A(1)(b) in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958

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State of Gujarat - Subsection

Section 9A(1)(b) in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958

(b)on the outstanding sum of the tax payable in pursuance of section 6 or section 7, from the day next after the expiry of the period of fifteen days referred to in sub-section (2) of section 9, until the date of such payment:

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State of Gujarat - Subsection

Section 9A(1)(b) in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958