Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Value Added Tax (Amendment) Act, 2010 4 of 2010 [31 March 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 7 Of Guj. 1 Of 2005 3. Amendment Of Section 9 Of Guj. 1 Of 2005 4. Amendment Of Schedule Ii To Guj. 1 Of 2005 Gujarat Value Added Tax (Amendment) Act, 2010 4 of 2010 [31 March 2010] AN ACT Further to amend the Gujarat Value Added Tax Act, 2003 It is hereby enacted in the Sixtieth Year of the Republic of India as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Gujarat Value Added Tax (Amendment) Act, 2010. (2) It shall come into force on the 1st April, 2010. 2. Amendment Of Section 7 Of Guj. 1 Of 2005 :- In the Gujarat Value Added Tax Act, 2003 ( Guj. 1 of 2005) (hereinafter referred to "the Principal Act"), in Section 7, in sub- section (1A), in clause (i) for the figures, letter and word "51A and 87", the figures, letter and word "51A, 76A and 87" shall be substituted. 3. Amendment Of Section 9 Of Guj. 1 Of 2005 :- In the principal Act, in Section 9, in sub-section (6), in clause (i) for the figures, letter and word "51A and 87", the figures, letter and word "51A, 76A and 87" shall be substituted. 4. Amendment Of Schedule Ii To Guj. 1 Of 2005 :- In the principal Act, in schedule II, after the entry at serial No. 76 the following entry shall be inserted, namely:- 1 2 3 76A Tobacco of all types and tobacco products such as bidi, cigarette, gutkha, pan masala, snuff containing tobacco. Seventeen and a half paise in the rupee.