The Registration (Assam Amendment) Act, 2013

Registered No.-768/97 
~~ 
THE ASSAM GAZETTE 
~~ct 
EXTRAORDINARY 
ett~ ~~~~ qRt ~ 
PUBLISHED BY THE AUTHORITY 
•R 446filxt~. ~. 31'51~t~<it,2013, 9~. 1935 ~) 
No. 446 Dispur, Thursday, 31st October, 2013, 9th Kartika, 1935 (S.E.) 
GOVERNMENT OF ASSAM 
ORDERSBYTHEGOVERNOR 
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH 
. NOTIFICATION 
The 31st October, 2013 
No. LGL.11/2008/45.- The following Act of the Assam Legislative Assembly 
which received the assent of the President is hereby published for general information. 
ASSAM ACT NO. XXIV OF 2013 
(Received the assent of the President on 18th October, 2013) 
THE REGISTRATION (ASSAM AMENDMENT) ACT, 2013 
·' ' 
2364 
Preamble 
Short title, 
extent and 
Commencement 
Insertion of 
new section 
78A 
"Power to reduce 
or remit fees 
THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 31, 2013 
AN 
ACT 
further to amend the Registration Act, 1908, in its application to the 
State of Assam. 
Whereas it is expedient further to amend the Registration Act, 1908, 
hereinafter referred to as the principal Act, in its application to the 
State of Assam; 
It is hereby enacted in the Sixty -fourth Year of the Republic 
of India as follows: ~ 
1. (1) This Act may be called the Registration (Assam Amendment) Act, 
2013~ 
(2) It extends to the whole of Assam. 
(3) It shall come into force at once. 
2. In the principal Act, after the existing section 78, the following 
new section 78A shall be inserted, namely:-
Act No. 
XVI or 
1908. 
78A. The State Government may, if in its opinion it is necessary in the public 
interest so to do, by order. published in the Official Gazette, reduce 
or remit the fees payable in resj)ect of any of the matters enumerated in 
clauses (a) to (i) of section 78, either generally or for any particular class of 
cases and in respect of pe~ . .generally or of any particular class or classes 
of persons, or in respect of any particular class or classes of instruments." 
MOHD. ABDUL HAQUE, 
Commissioner and Secretary to the Govt. of Assam, 
Legislative Department, Dispur. 

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