Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Sales Of Motor Spirit Taxation (Gujarat Amendment) Act, 1984 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 5 Of Bombay Lxvi Of 1958 Bombay Sales Of Motor Spirit Taxation (Gujarat Amendment) Act, 1984 An Act further to amend the Bombay Sales of Motor Spirit Taxation Act, 1958. It is hereby enacted in the Thirty-fifth Year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Bombay Sales of Motor Spirit Taxation (Gujarat Amendment) Act, 1984. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Section 5 Of Bombay Lxvi Of 1958 :- In the Bombay Sales of Motor Spirit Taxation Act, 1958, in section 5, in sub-section (2), for the brackets, words and figures "(not exceeding 20 per cent of the value of the sales of such motor spirit)" the brackets, words and figures "(not exceeding 30 per cent of the value of sales of such motor spirit)" shall be substituted.