Section 2(k) in The Gujarat Tax on Entry of Specified Goods Into Local Areas Act, 2001
(k)"specified goods" means goods specified in column 2 of the Schedule [and such other goods as the State Government may, by notification in the Official Gazette, specify under sub-section (1A) of section 3] [Added by Gujarat 7 of 2008, dated 29th March, 2008 (w.e.f 01-04-2008)];
