The Assam Sales Tax (Amendment) Act, 1960

T:he 31st March 1960 
No.LJL.13/60,'"'"The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for genera) 
information. 
(Received the assent of the Governor on the _ 31st March 1960) 
ASSAM ACT No.Xlll OF 1960 
THE ASSAM SALES TAX (AMENDMENT) ACT, 19.:>0 
(As passed by the Assembly) 
[Published in the Assam Gazette, Extraordinary, dated the 31st March 1960] 
Short ti tie, 
extent and 
commence­
ment. 
Amendment 
of section 
15 of Assam 
Act XVII 
uf 19~7. 
An 
Act 
further to amend the Assam Sales Tax Act, 1947 
WHEREAS it is expedient . further to amend the Assam Act 
Assam Sales Tax Act, L947, hereinafter called tne ~~fl of 
Principal Act, in the manner hereinaftc.-r appearing ; 
It is hereby enacted in the Eieventh Year of the 
Republic of India as follows:- _ 
1. ( 1) This Act may be called the Assam Sales 
Tax (Amendment) Act, 1960. 
(2) It shall have the like extent as the Principal 
Act. 
(3) It shall come into force with effect from the 
lst April, 1960. 
2. In section 15· ofthe Priifcipal.Act, sub-item (b} 
of item (i) of sub-Clause (b) of clause (l) 
shall be deleted. 
P. C. DAS, 
Dy. Secy. to the Govt. of As~am, Law Deptt. 

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