Section 5A in The Gujarat Value Added Tax Act, 2003
5A. [ Zero rated sale. [Inserted by Gujarat Act No. 9 of 2008 Sec 3 w.e.f. 1-4-08]
- The following sale shall be zero rated sale for the purpose of this Act and tax credit on the purchase related to such sale shall be allowed subject to such conditions as may be prescribed:-(1)Sale of goods to the Developer or Co-developer of Special Economic Zone as defined in the Gujarat Special Economic Zone Act, 2004 (Gujarat 11 of 2004); or(2)Sale of goods to a unit carrying on its business in the processing area or in the demarcated area of Special Economic Zone and approved as such by the Approval Committee as defined in the Gujarat Special Economic Zone Act, 2004 (Gujarat 11 of 2004):Provided that the sale of goods specified in Schedule III shall not be zero rated sale:Provided further that the sale of certain goods or sale of goods by any dealer or class of dealers as may be specified by the State Government by notification in the Official Gazette, shall not be zero rated sale.]
