Section 1 in The Rajasthan Value Added Tax Act, 2003
1. Short title, extent and commencement.
(1)This Act may be called [the Rajasthan Value Added Tax Act, 2003] [Substituted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006].].(2)It extends to the whole of the State of Rajasthan.(3)It shall come into force on such [date] [The Act came into force on 1-4-2006 vide notification Published in Rajasthan Gazette Extraordinary Part 4(GA), dated 31-3-2006, page 551(1).] as the State Government may by notification in the Official Gazette appoint and the State Government may appoint different dates for the commencement of the different provisions of this Act.
