Section 1 in Punjab General Sales Tax (Deferment and Exemption) Rules, 1991
1. Short title, commencement and application.
(1)These rules may be called the Punjab General Sales Tax (Deferment and Exemption) Rules, 1991.(2)[ They shall be deemed to have come into force on and with effect from the date of 1st day of April, 1989] [Sub-rule (1) Substituted by GSR.88/P.A.46/48/Ss.27, 10 and 30A/Amd(2)/92 dated 2.12.1992.].(3)They shall apply to the units which came into production for the first time, on or after the first day of April, 1989 or after the [first day of October, 1992 or after the first day of April 1996 wherein modernisation, expansion or diversification, in terms of the Industrial policy is carried out [and to the units which came into production for the first time after the 24th day of June, 1991 or wherein modernisation, expansion or diversification is carried out in accordance with the electronics policy, 1991] [Inserted by GSR.65/P.A.46/48/Ss.27, 10A and 30A/Amd(1)/92 dated 29.9.92 further modified vide Punjab Government Gazttee LSP III dated 22-5-1997]
