Gujarat Provisional Collection Taxes Act,1938

For statement of Objects and Reasons, see Bombay Government Gazette, 1937, Part V, p. 110; for Proceedings in the Assembly, see Bombay Legislative Assembly Debates, 1938, Vol. 2, pp. 46-53 and 319-322; and for Proceedings in the Council, see Bombay Legislative Council Debates, 1938, Vol. 2, pp. 15-27 and 179. An Act to provide for immediate effect being given for a limited period to provisions in Bills relating to the imposition or increase of taxes. Whereas it is expedient to provide for immediate effect being given for a limited period to provisions in Bills relating to the imposition or increase of taxes; It is hereby enacted as follows

Act number

Act 4 of 1938

Year

1938

Enacted on

03-02-1938

In force from

3 February 1938

Jurisdiction

Gujarat State Act

Subjects

Taxation

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Official source: India Code