Preamble
Haryana Value Added Tax (Amendment) Act, 2007*
| [Haryana Act No. 21 of 2007] | [4th October, 2007] |
An Act further to amend the Haryana Value Added Tax Act, ???
Be it enacted by the Legislature of the State of Haryana in the Fifty-sixth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Haryana Value Added Tax (Amendment) Act, 2007.
Section 2. Amendment of section 2 of Haryana Act 6 of 2003
2. Amendment of section 2 of Haryana Act 6 of 2003.- In clause (zg) of sub-section (1) of section (2) of the Haryana Value Added Tax Act, 2003 (hereinafter called the principal Act), in the Explanation, for item (iv), the following item shall be substituted, namely;-
"(iv) Amount equal to bonus paid to farmers for sale of wheat during rabi marketing season from 20-3-2006 to 30-6-2006 and from 1-4-2007 to 15-6-2007, shall not form part of the sale price of wheat with effect from 20th March, 2006, for the year 2006-2007 and with effect from 1st April, 2007, for the year 2007-2008 respectively.".
Section 3. Amendment of section 14 of Haryana Act 6 of 2003
3. Amendment of section 14 of Haryana Act 6 of 2003.- In sub-section (6) of section 14 of the principal Act, for the words and signs "one-and-a-half" and "three", the words "one" and "two" shall respectively be substituted.