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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(5) in The Gujarat Tax on Entry of Specified Goods Into Local Areas Act, 2001

(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.[Schedule] [Schedule substituted by Gujarat 7 of 2008, dated 29th March, 2008 (w.e.f 01-04-2008)](See Section 2(K) and Section 3)
Sr. No. Specified goods Maximum rate of tax
1 2 4
1. Motor vehicles including chassis of motorvehicles and the body which is built on chassis of motor vehicles Twenty per cent
2. Cement. Twenty per cent
3. Marbles or Granite (raw or polished) Twenty per cent
4. Kota Stones Twenty per cent
5. Naphtha Twenty per cent
6. Light Diesel Oil Twenty per cent
7. High Speed Diesel Oil. Twenty five per cent
8. Yarn of all types except Nylon Yarn, PolyesterViscose Yarn and Cotton Yarn Twenty per cent
9. Such other goods as may be specified by theState Government by notification in the Official Gazette. Twenty per cent