Preamble
Gujarat Value Added Tax (Amendment) Act, 2007*
| [Gujarat Act No. 10 of 2007] | [30th March, 2007] |
An Act further to amend the Gujarat Value Added Tax Act, 2003.
It is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Gujarat Value Added Tax (Amendment) Act, 2007.
(2) This section shall come into force at once and the remaining provisions shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
Section 2. Amendment of Schedule I to Guj. 1 of 2005
2. Amendment of Schedule I to Guj. 1 of 2005.- In the Gujarat Value Added Tax Act, 2003 (Guj. 1 of 2005) (hereinafter referred to as "the principal Act"), in Schedule I, the entry at serial No. 51C shall be deleted.
Section 3. Amendment of Schedule II to Guj. 1 of 2005
3. Amendment of Schedule II to Guj. 1 of 2005.- In the principal Act, in Schedule II, the entry at serial No. 76A shall be deleted.