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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2)(d) in The Gujarat Tax on Entry of Specified Goods Into Local Areas Act, 2001

(d)any other matter including levy of fees for which there is no provision or no sufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the purposes of this Act;