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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2)(e) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(e)the conditions subject to which the Collector may compound an offence, under sub-section (1) of section 15;