Section 3(1A) in The Gujarat Tax on Entry of Specified Goods Into Local Areas Act, 2001
(1A)[ Subject to such conditions as it may impose, the State Government may, if it is necessary so to do in the public interest to redress an inequitable situation or for sufficient and reasonable cause for removing discrimination between goods entering into the local areas from any place outside the State but not being a place outside the territory of the Union of India, for consumption, use or sale therein and goods manufactured or produced in the State, specify by notification in the Official Gazette, such other goods as the specified goods.] [Inserted by Gujarat 7 of 2008, dated 29th March, 2008 (w.e.f 01-04-2008)]
