The Assam Entry Tax (Second Amendment) Act, 2009

THE ASSAM GAZETTE 
~~er 
EXTRAORDINARY 
~fT'('.t ~~ ~ ~~1fi1~ 
PUBLISHED BY THE AUTHORITY 
Registered No. 768/97 
"l"~ 259 Wr9;ff, ~~. 2815li~, 2009, 6 ~. 1931 (rr<P) 
No. 259 Dispur, Friday, 28th August, 2009, 6th Bhadra, 1931 (S.E.) 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT:: LEGISLATIVE BRANCH 
NOTIFICATION 
The 28th August, 2009 
No.LGL.3/2007/63 :--The following Act of the Assam Legislative Assembly which received 
the assent of the Governor is hereby published for general information. 
ASSAM ACT NO. XIX OF 2009 
(Received the assent of Governor on 26th August, 2009) 
THE ASSAM ENTRY TAX (SECOND AMENDMENT) ACT, 2009 
1382 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 28, 2009 
Preamble. 
Short title, extent 
and commence­
ment. 
~nt 
ofsection9 
AN 
., 
ACT f 
-···'- ·· - ---l~ 
to amend the Assam Entry · Tax Act, 2008. 
Whereas it is expedient to amend the Assa.m. Entry Tax Act, 2008, 
hereinafter referred to as the principal Act, in the manner hereinafter 
appearing; 
. It ~s hereby enacted in the Sixtieth Year of the Republic of India as 
follows: - · 
1 .. (1) This Act may be called the Assam Entry Tax (Second 
Amendm~nt) Act, 2009. 
(2) It Shall have the like extent as the principal Act. 
(3) It shall come into force at once. 
2. In the principal Act, in section 9, in between the figures and 
punctuation mark "100," and the figures and punctuation mark "102," , 
the figures and punctuation mark "101," shall be inSerted. 
MOHD. A. HAQUE, 
Secretary to the Government of Assam, 
Legislative Department, Dispur. 
Assam 
Act XII 
of2008. 
________________ _.:_ __ _.:_ _______________ .. _ 
GUW AHA TI - Printed and published by the Dy. Director (P&S) Directorate of P~g . and Sty., Assam Guwahati-9'1 
(Ex-Gazette) No. 517-500+600-28-8-2009 . 

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