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State of Gujarat - Section

Section 7 in Gujarat Sales Tax (Amendment) Act, 1977

7. Amendment of Schedule III of Guj. I of 1870.- In the principal Act, in Schedule III,-

(1)in entry 2, in column 2, for the brackets and words "(of fineness of not less than fifty percent.) and of silver (if fineness of not less than fifty percent.)" the words "and of silver" shall be substituted;
(2)for entry 6, the following entry shall be substituted, namely:-
1 2 3 4
"6 Foodstuff and food provisions of all kinds (including dried fruits anddried vegetables; raw, semi-cooked, semi-processed or ready to servefoods, pickles, sauces, jams, marmalades, jellies; preserved fruit andhoney) Seven paise in the rupee Three paise in the rupee";
(3)in entry 13, in column 3, for the words Five words ‘Six paise in the rupee’ shall be substituted paise in the rupee" the words "Six paise in the rupee" shall be substituted.