Section 28(5) in The Gujarat Education Cess Act, 1962
(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.[Schedule] [Schedule added by Gujarat 10 of 2006, dated 31s' March 2006 (w.r.e.f. 01-04-2001).](See Section 24C [And 24F] [Added by Gujarat 5 of 2007, dated 30th March 2007.])
