Gujarat Carriage of Goods Taxation (Amendment) Act, 1981*
| [Gujarat Act No. 23 of 1981] | [29th July, 1981] |
An Act further to amend the Gujarat Carriage of Goods Taxation Act, 1962.
It is hereby enacted in the Thirty-second Year of the Republic of India as follows:-
* (Received the assent of the Governor on 29th July, 1981 and published in the "Gujarat Government Gazette" on the 31st July, 1981)
1. Short title and commencement.- (1) This Act may be called the Gujarat Carriage of Goods Taxation (Amendment) Act, 1981.
(2) It shall come into force on such date, as the State Government may, by notification in the Official Gazette, appoint.
2. Amendment of section 12 of Guj. XXXIII of 1962.- In the Gujarat Carriage of Goods Taxation Act, 1962 (Guj. XXXIII of 1962), in section 12, in sub-section (2), for the figures "22" the figures "30" shall be substituted.