Section 3 in Gujarat Education Cess (Amendment) Act, 1963
3. Amendment of section 7 of Guj. XXXV of 1962.- In section 7 of the principal Act, in sub-section (1)-
(i)in clause (i) after words, "residential purpose or" the words "for a village industry or for" shall be and shall be deemed always to have been, inserted; and(ii)in clause (iv), for the words "any profession" the words "any trade, profession shall be and shall be deemed always to have been substituted.
