Section 24(3) in The Gujarat Education Cess Act, 1962
(3)Every payment made pursuant to an order under sub-section (2) shall be a sufficient discharge to such bank or person from all liability to the local authority in respect of any sum so paid by it or him out of the moneys of the local authority so deposited with such bank or person.[Chapter IVA] [Chapter IVA inserted by Gujarat 10 of 2006, dated 31st March 2006 (w.r.e.f. 01-04-2001).] Surcharge on Lands and Buildings [In The City Area] [These words were added by Gujarat 5 of 2007, dated 30th March 2007.]
