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[Cites 0, Cited by 1] [Section 21(1)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1)(c) in The Gujarat Special Economic Zone Act, 2004

(c)[Tax on sale or purchase of goods other that the goods specified in Schedule III of the Gujarat Value Added Tax Act, 2003] [Substituted for 'Sales Tax, Purchase Tax, Motor Spirit Tax' by Gujarat 24 of 2007, dated 18th August 2007], Luxury Tax, Entertainment Tax and other taxes and cess payable on sales and transactions.