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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Gujarat Mineral Rights Tax Act, 1985

(1)The holder liable to pay tax under Section 4 shall, in respect of every specified mineral, deliver or cause to be delivered to Taxation Officer a return in such form and in such manner and at such intervals as may be prescribed.