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State of Gujarat - Section

Section 27 in The Gujarat Education Cess Act, 1962

27. Power of Government to reduce rate or remit surcharge or tax.

- The State Government may in such circumstances and subject to such conditions as may be prescribed, reduce the rate of any surcharge or tax or remit wholly or in part any amount of surcharge or tax either generally or specially in respect of any land, or class of lands or any building or class of buildings.