An Act to repeal the Gujarat Carriage of Goods Taxation Act, 1962.
It is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:
This Act may be called the Gujarat Carriage of Goods Taxation (Repeal) Act, 1997.
On and from the 1st April, 1997, the Gujarat Carriage of Goods Taxation Act, 1962 shall stand repealed.
1. (Received the assent of the Governor on 22nd March, 1997 and published in the Gujarat Government Gazelle, on the 26th March, 1997.)