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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(1)(b) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976

(b)An officer appointed under [clause (a) or (aa)] [These were substituted by Gujarat Act No. 10 of 2008 Section 8(l)(iii) (a) & (b) w.e.f 1-4-08.] shall, within the limits of such area as [Designated Authority may, by Order] [These were substituted by Gujarat Act No. 10 of 2008 Section 8(l)(iii) (a) & (b) w.e.f 1-4-08.] specify, to be within his jurisdiction, exercise such powers and perform such duties as may be conferred or imposed upon him by or under this Act.