Section 3A in The Gujarat Entertainments Tax Act, 1977
3A. [ Certain entertainments free from tax. [Section 3A was inserted by Gujarat 8 of 1998, Section 2 (w.e.f. 01-08-1998).]
- Notwithstanding anything contained in section 3, there shall not be levied and paid the tax to the State Government on any payment for admission to entertainments specified in the Schedule III.]
