Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Value Added Tax (Amendment) Act, 2011 [30 March 2011] 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 Of Guj. 1 Of 2005 Gujarat Value Added Tax (Amendment) Act, 2011 [30 March 2011] Acts of Gujarat Legislature and Ordinance Promulgated and Regulations made by the Governor. The following Act of the Gujarat Legislature, having been assented to by the Governor on the 30th March 2011, is hereby published for general information. C. J. Gothi, Secretary to the Government of Gujarat, Legislative and parliamentary Affairs Department. Gujarat Act No. 4 of 2011. (First Published after having received the assent of the Governor, in the "Gujarat Government Gazette," on the 30th March, 2011). An Act Further to amend the Gujarat Value Added Tax Act, 2003. It is hereby enacted in the Sixty-Second Year of the Republic of India as follows:- 1. Short Title And Commencement :- This Act may be called the Gujarat Value Added Tax (Amendment) Act, 2011. (2) It shall come into force on the 1st April, 2011 2. Amendment Of Section 7 Of Guj.1 Of 2005 :- In the Gujarat Value Added Tax Act, 2003 (hereinafter referred to as "the principal Act"), in section 7, in sub-section (1A), in the proviso, item (a), shall be deleted. 3. Amendment Of Section 9 Of Guj. 1 Of 2005 :- In section principal Act, in section 9, in the proviso, item (a), shall be deleted. 4. Amendment Of Schedule Ii Of Guj. 1 Of 2005 :- In the Gujarat Value Added Tax Act, 2003, in Schedule II, in the entry at serial No. 76A, in column 3, for the words "Seventeen and a half paise in the rupee", the words "Twenty-two and a half paise in the rupee" shall be substituted.