Section 7(1) in The Gujarat Value Added Tax Act, 2003
(1)Subject to the provisions of this Act, there shall be levied a tax on the turnover of sales of goods specified in [Schedule II or Schedule III] [These words were substituted for the words 'Schedule II' Gujarat Act No. 6 of 2006 Section 6(1)(a)] at the rate set out against each of them [in the said Schedule II or, as the case may be, Schedule III] [These words were substituted for the words 'in the said Schedule' Gujarat Act No.6 of 2006, Section 6(1)(b)]
