Gujarat Motor Vehicles Tax Act, 1958

For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Part V Extra, page 151 Section 4(2) of Bombay 63 of 1959 reads as under:- "((2) Notwithstanding the repeal of the Bombay Motor Vehicles, Tax and the Motor Vehicles (Amendment) Act, 1956 (Bombay XV of 1956), by this Act any reference to the State Transport Officer or the State Motor Transport Officer in the Bombay Motor Vehicles Tax Act, 1958 (Bombay LXV of 1958), or the Motor Vehicles Act, 1939 (IV of 1939), or in any rule, notification or order issued or deemed to be issued under either of the last two Acts and for the time being in force, or in any other instrument or document, shall be construed as a reference to the Director of Transport." This Act was deemed to have came into force on the 1st day of May 1960 (vide section 1(2) of Gujarat 13 of 1960 (w.r.e.f. 01-05-1960). An Act to consolidate and amend the law relating to the taxation of motor vehicles in the State of Bombay and to provide for certain other matters. Whereas it is expedient to consolidate and amend the law relating to the taxation of motor vehicles in the State of Bombay, and to provide for certain other matters; It is hereby enacted in the Ninth Year of the Republic of India as follows:-

Act number

Act 65 of 1958

Year

1958

Enacted on

29-08-1958

In force from

29 August 1958

Jurisdiction

Gujarat State Act

Subjects

Taxation, Transport And Motor Vehicles

Read the full text of Gujarat Motor Vehicles Tax Act, 1958 section by section on LawLens.

Official source: India Code