The Assam Entry Tax (Amendment) Act, 2013
Assam · state statute
Open in Lexace · Ask the AI about this actRegistered No.- 768/97 THE ASSAM GAZETTE ~~tat EXTRAORDINARY ett~ <tSi~~ ~ ~ PUBLISHED BY THE AUTHORITY ~~ 349~9l."'. ~~. 14 'Oft~. 2013, 23 ll!teGf, 1935 ~) No.349 Dispur, Wednesday, 14th August, 2013, 23rd Sravana, 1935 (S.E.) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT: : : LEGISLATIVE BRANCH NOTIFICATION The 14th August, 2013 No. LGL.109/2008/53.- The following Act of the Assam LegislativeAsseinbly which received the assent of the Governor is hereby published for general information~ ASSAM ACT NO. XVII OF 2013 (Received the assent of the Governor on 8th August, 2013) THE ASSAM ENTRY TAX (AMENDMENT) ACT, 2013 1918 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 14, 2013 Preambk. Sbort tltle, extent andeoalllellce meirt. Amendment or Scbedllle. AN ACT further to amend the Assam Entry Tax Act, 2008. Whereas it is expedient further to amend the Assam Entry Tax Act, Assam 2008, hereinafter refemd to as the principal Act, in the manner hereinafter Act . m~ appeanng; . 2008. . It is hereby enacted in the Sixty-fourth Year of Republic of India as follows:- 1. (1) This Act may be called the Assam Entry Tax (Amendment) Ac.1, 2013. 2. (2) It shall have the like extent as the principal Act. (~) It shall come into force at once. In the principal Act, in the Schedule, for Serial No. 51 with entries thereto, the following shall be substituted, namely:- "S 1. (i) Chemicals excluding plastic sranuJC!l 'I~ 2· ' (ii) Plastic granules i". MOHD. ABDUL HAQUE, Commissioner and Secretary to the Govt. of Assam, Legislative Department, Dispur. Guwithati :- Printed and Published by the Dy. Director (P & S), Directorate of Ptg. & Sty. Assam, Guwahati-21. Ex Gazette No. 697- 300 + 600 - 14 - 8 - 2013. ·/ JI
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