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[Cites 0, Cited by 5] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(3) in The Gujarat Education Cess Act, 1962

(3)Where any land, building, tenement or a part of a building is separately assessed to tax but is simultaneously used for two or more purposes mentioned in sub-section (1), the tax under this section shall be levied at the highest rate applicable in relation to any of the purposes for which the land, building, tenement or part of the building is used.