Section 2(7) in The Gujarat Motor Vehicles Tax Act, 1958
(7)"Taxation Authority" or "Authority" means such officer or authority as the State Government may, by notification in the Official Gazette, appoint to be the Taxation Authority for the whole State or for any area or areas for the purposes of this Act and the State Government may appoint more than one officer or authority as Taxation Authority for the whole State or for any area;[* **************] [Clause (8) was deleted by Gujarat 17 of 1987, section 2.]
