The Assam Finance (Sales Tax) (Second Amendment) Act, 1968

T he 20th Novembe r 1968
No. LJL .4·3j63/5.-The following Act o f the Assam Legislative Assembly
which received th e assen t of t he Gover nor is here by published for general
infor mation.
ASSAM. AC T XXII OF 068
(Rece iv ed the assent of the Gov erno r on the 12th Nove m b er 1968)
T H E ASSAM 'FI NANCE ( SAL ES T AX) (SEC O N D AMENDMENT)
ACT , 1 968
[Publis hed i n the Assam Gazette Ext raordina ry, dated the 21 st
Nov embe r, 1968]
An
A"t
f urt her to amend the A ssa m F inance (S ale s T a x) Act , 1 956
Pream ble. Where as it is expedient fur ther to amend the Assam Assam
Finance (Sales Tax) Act, 1956, herei nafter called the Al~5~I of
p rincip al Act, in t he manne r herein afte r app earing i .
It is h ere by enac ted in the Nine tee n th Year
of the R epubl ic of I ndia as follows :-
Short title; 1. (I) Thi s Act may be called the Ass am Fin..
extent and ance (Sales T ax) (Second Amendment) Act, 1963.
commence-
ment.
(2) It shall have the l ike extent as the pr In..
cipa l Act.
o (3) It shall be deemed to hav e come into force
from the 25th October, 1967, oiz., the date with
effect from whic h th e Assam Finance (Sales Tax)
(Amendme nt) Act , 1967 cam e int o forc e.
Amend­
ment of
Schedule
to Assam
Act XI of
1956.
2. In the sched ule t o the principal Act, in
item 65, th e full stop occurri ng after the words
" potable liquors" shall "he deleted,and the following
shall be inserted , n amely :-
"except when sold to D efence personnel in
Defence Service C ant eens."
B. SARMA,
Secy. to the G overnment of Assam,
Law Department.

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