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

State of Gujarat - Subsection

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

(i)[ Of capital goods used in the manufacture of goods specified in schedule I or the goods exempt from the whole of the tax by a notification under subsection (2) of section 5 or in generation of electrical energy including captive power] [Clause (i) was substituted by Gujarat Act No. 6 of 2006 Section 10(3)(d).]