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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(c) in The Gujarat Highway Act, 1883

(c)that no tax shall be leviable in respect of any vehicle or animal as aforesaid which shall have been out of the use for the whole period contained in any quarter on due notice in writing being given by the owner in accordance with the rules of assessment hereinafter provided for in section 4 8* * *.