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[Cites 0, Cited by 0] [Section 4(1AAA)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1AAA)(b) in The Gujarat Motor Vehicles Tax Act, 1958

(b)where such designated omnibus is to be used or kept for use in the State for a period exceeding seven days, the tax shall be leviable on such vehicle at the rate of one-twelfth of the annual rate of tax for each month or part thereof.]