Punjab General Sales Tax etc. Repeal Act, 2005
Be it enacted by Parliament in the Fifty-sixth Year of the Republic of India as follows:
Prefatory Note. Statement of Objects and Reasons. By virtue of Section 88 of the Punjab Reorganisation Act, 1966 (31 of 1966), the Punjab General Sales Tax Act, 1948 is applicable to the Union Territory of Chandigarh. The Legislative Assembly of the State of Punjab has repealed the Punjab General Sales Tax Act, 1948 and has enacted in its place the Punjab Value Added Tax Act, 2005 which has come into force in the State of Punjab with effect from the 1st April, 2005.
2. In order to fall in line with the Government's policy on the introduction of the Value Added Tax regime on All India basis, it is proposed to extend the Punjab Value Added Tax Act, 2005 to the Union Territory of Chandigarh but it will be possible only after the Punjab General Sales Tax Act, 1948 as in force in the Union territory of Chandigarh is repealed.
3. The Bill seeks to achieve the above objects.
Section 1. Short title
This Act may be called the Punjab General Sales Tax (As in force in the Union Territory of Chandigarh) Repeal Act, 2005.
Section 2. Repeal of Punjab Act 46 of 1948
The Punjab General Sales Tax Act, 1948, as in force in the Union Territory of Chandigarh, is hereby repealed.
1. Received the assent of the President on 14-12-2005 and published in the Gazette of India, Extra., Part II, Section 1, dated 15-12-2005, p. 1, No. 59.