Section 11(5)(l) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(5)(l) in The Gujarat Value Added Tax Act, 2003

(l)of the goods which are used as fuel in generation of electrical energy meant for captive use or otherwise;

(ll)[ of petrol, high speed diesel, crude oil and lignite unless such purchase is intended for resale;] [This clause was inserted by Gujarat Act No.6 of 2006 Section10 (3) (f).]

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State of Gujarat - Subsection

Section 11(5)(l) in The Gujarat Value Added Tax Act, 2003