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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in The Gujarat Motor Vehicles Tax Act, 1958

(2)Where a certificate of taxation has already been issued in respect of such motor vehicle, the Taxation Authority shall, on payment of tax as aforesaid cause to be made in the certificate of taxation an entry of any such payment.