Section 5(2) in The Gujarat Value Added Tax Act, 2003
(2)[(a) Subject to such conditions, as it may impose, the State Government may, if it considers necessary so to do in the public interest, by notification in the Official Gazette,exempt any specified class of sales or purchases or sales or purchases of goods by any specified dealer or specified class of dealers from payment of the whole or any part of the tax payable under the provisions of this Act.] [These words substituted for the words 'under sub-section (2)' by Gujarat Act No.6 of 2006, Section 5(2)](b)[ Where the State Government considers it necessary so to do in the public interest to continue tax exemption granted to the sales or purchases of goods by industrial units under sub-section (2) of section 49 of the Gujarat Sales Tax Act, 1969, it may, by notification in the Official Gazette, continue such exemption with such modification, subject to such conditions and for such period, as may be prescribed] [Refer rule 18A to 18D and P.C.No. Ja 4/4; dated 7-4-06]
