Section 2(ii) in The Gujarat Education Cess Act, 1962
(ii)[ "City" means city as defined in the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949);] [Clause (ii) substituted by Gujarat 10 of 2006, dated 31st March 2006 (w.r.e.f. 01-04-2001).]
