Section 4(1AB)(c) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 4(1AB)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1AB)(c) in The Gujarat Motor Vehicles Tax Act, 1958

(c)[ The owner or a person in possession or control of a motor vehicle which falls under the First Schedule and is liable to pay tax under section 3 and has become liable to pay tax under the Second Schedule after the commencement of the Bombay Motor Vehicles Tax (Gujarat Amendment) Act, 2010, shall be liable to pay tax in lump sum at such rate as may be notified by the State Government by notification in the Official Gazette, but not exceeding the maximum rates specified in the Second Schedule.] [Amended by Gujarat Act No. 5 of 2010.]

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State of Gujarat - Subsection

Section 4(1AB)(c) in The Gujarat Motor Vehicles Tax Act, 1958