Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 206(2)] [Section 206] [Entire Act]

State of Gujarat - Subsection

Section 206(2)(b) in The Gujarat Panchayats Act, 1993

(b)[ (i) Such percentage not exceeding 50 per cent, of the gross collection of such tax or fee [(other than tax levied under Section 3 of the Gujarat State Tax on Professions, Trades, Callings and Employments Act, 1976 (President's Act No. 11 of 1976) read with clause (ix-a) of sub-section (1) of Section 200)] [Clause (b) renumbered by 10 of 2008 (w.e.f. 01-04-2008).] in any financial year as the State Government may by general or special order determine shall not from part of the taluka fund but shall be assigned to the village panchayat in such manner as the taluka panchayat may determine.
(ii)[ Total amount of gross collection of tax levied under Section 3 of the Gujarat State Tax on Professions, Trades, Callings and Employments Act, 1976 (President's Act No. 11 of 1976) read with clause (ix-a) of sub-section (1) of Section 200, in any financial year in any area within the jurisdiction of a village panchayat shall not form part of the taluka fund, but shall be assigned to the concerned village panchayat.] [Sub-clause (ii) inserted by 10 of 2008 (w.e.f. 01-04-2008).]