Gujarat Sales Tax (Amendment) Act, 2003*
| [Gujarat Act No. 29 of 2003] | [16th September, 2003] |
AN ACT further to amend the Gujarat Sales Tax Act, 1969.
It is hereby enacted in the Fifty-fourth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 16th September, 2003 is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Sales Tax (Amendment) Act, 2003.
(2) It shall come into force on such date as the State Government may by notification in the Official Gazette appoint.
2. Amendment of Schedule II, Part A of Guj. 1 of 1970.- In the Gujarat Sales Tax Act, 1969, in Schedule II, in Part A, in the entry at serial No. 33, in columns 3 and 4, for the words "Eight paise in the rupee", the words ‘Twenty-five paise in the rupee" shall be substituted.