The Assam Court-Fees (2nd Amendment) Act, 1958

The 17th June 1958 
~o.LJL.31/58/7.-The following Act of the As:sam Legislat ive Assembly 
which received the assent of the Governor is hereby published for general 
information-
(Received the assent of the Governor on the 16th June 1958) 
ASSAM ACT XIX OF 1958 
THE ASSAM COURT-FEES (SECOND AMENDMEN f) 
ACT, 1958 
(As passr:d by the Assembly~ 
[Published in the Assam Ga;;.ttte, Extr0aordinary, dated the 18th June 1958] 
An 
Act 
further to amend the Court-Fees Act, 1870 (Act VII of 1870) in its application 
to Assam 
Preamble.-Whereas it is expedient further to amend the Court-Fees 
Act, 1870 {Act VII of 1870), hereinafter called the Prindpa l Act, in its 
application to Assam, in the manner her einafter appearing ; 
It is hereby enacted in the Ninth Yea r of the Republic of India as 
follows: 
l. Short title , extent and commencement .--(i) This Act mav be 
called the Assam Court-Fees (Second Amer.dmenl \ Act, 1958. 
(ii) It extends to the whole of the State of Assam. 
(iii) It shall come into forc e at once . 
2. Amendment of Schedule II, Article ll.-In clause (c) in the 
second column in Article 11 of Schedu ie IJ to the Principa l AcL. a full stop 
shall be inserted after the figure "1939" and the words "or to an appellate 
authority prescribed under the Assam Sales Tax Act, 1947" following the 
figure "1939" be deletr.d. 
P. C. DAS, 
for Secy. to the Govt. of Assam, Leg. a~d Ju{U. Department. 

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