Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Central Sales Tax (Gujarat) (Amendment) Rules, 1981 [18 November 1981] CONTENTS 1. Xxx 2 . In The Central Sales Tax (Gujarat) Rules, 1970 (Hereinafter Referred To As "The Said Rules"), In Rule 3-C, In Sub-Rule (1), For The Letters And Figures "Rs 3. In The Said Rules, In Rule 4, In Sub-Rule (1), For The Letters And Figures "Rs Central Sales Tax (Gujarat) (Amendment) Rules, 1981 [18 November 1981] In exercise of the powers conferred by sub-sections (3), (4) and (5) of section 13 of the Central Sales Tax Act, 1956 (LXXIV of 1956), the Government of Gujarat hereby makes the following rules further to amend the Central Sales Tax (Gujarat) Rules, 1970, namely:- 1. Xxx :- (1) These rules may be called the Central Sales Tax (Gujarat) (Amendment) Rules, 1981. (2) They shall come into force with effect on and from 1st December, 1981. 2. In The Central Sales Tax (Gujarat) Rules, 1970 (Hereinafter Referred To As "The Said Rules"), In Rule 3-C, In Sub-Rule (1), For The Letters And Figures "Rs :- 3. In The Said Rules, In Rule 4, In Sub-Rule (1), For The Letters And Figures "Rs :-