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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Gujarat - Subsection

Section 9A(3) in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958

(3)If the amount of interest specified in the notice of demand served under subsection (2) is not paid to the State Government within fifteen days from the date on which such notice is served, the amount of interest shall e recoverable from the operator as arrears of land revenue.