The Assam Amusements and Betting Tax (Amendment) Act, 1946

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H Reg ister ed No . A-12
The Assam Gazette
EXTRAORDINARY
w  w t
PUBLISHED BY AUTHORITY*
139 5iW 3 24 1993,3 ^W= t, 1915 (*t^)
So . 1 3 5 *  Dispu r, Wedn esoav, 24t >  s  eve mb er 191*?, 3rd Agrah »y«na,
__________ 1915 ( S E .__________________ _ _____
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR 
LE GI SL AT IV E DE PA RT M EN T : L EG IS LA TI VE BRA NCH
NOT IFIC ATIO N
The  5th Novem ber 1993
No- LG L. ? q /93/25. — The following Act of the Assam 
egis lativ e Assem bly whic h received the  asse nt o' t 1 e Go­
ve rn or  of  A st.ni is h rebv pub isi ed for gen eral inform a-
t.on

,  1004 THE ASSAM GAZETTE, EXTRAORDINARY, NOV. 24, 19 93
ASSAM ACT NO. XVI OF 19 93
(Received the assent of the Governor on 4th November, 19 93  )
THE ASSAM AMUSEMENTS AND BETTING TAX 
(AMENDMENT) ACT. 19 93
AN
ACT
further to amend the Assam Amusements and 
Betting Tax Act, 19 39 .
P re a m b le . Whereas it is expedient furth er to amend the 
Assam Amusements and Betting Tax Act, 1939, 
hereinafter referred to as the principal Act ;
It is hereby enacted in the Forty-fourth Year 
of the Republic of India as follows:—
Short title, 
extent and 
commence- 
menu
!• (1)  This Act may be called the Assam Amuse­
ments and Betting Tax (Amendment) 
Act, 19 93 .
(2) It shall have the like extent as the prim 
cipal Act.
(3) It  shall come into force at once.
Inse rtion of 2. In the principal Act, in section 3, sub- 
us eC(c) c ’in section (1), after clause (b) and before the proviso, 
se ct io ns , the following clause shall be inserted, nam ely:—
tr (c) Notwithstanding anything contained herein­
after in the sub-section, a tax at the rate of twenty 
per-centum  shad be charged and paid to the Govern­
ment of Assam on "any enhancement of the exist­
ing payment for admission as service-charge not 
exceeding 50 paise per ticket.”
insertion in 3,  jn  the principal Act, in section 6, after the 
sections , existing provision, the following shall be inserted,
namely:—
“and a tax charged unde r clause (c) of sub­
section (1) of section 3”

THE ASSAM GAZETTE. EXTRAORDINARY NOV. 24, 19 93  10 03
Insertion in  
section 7 4. In the principal Act, in section 7,  in sub­
section (4), after the word, letter and figure, “ section 
3A,” the following shall be inserted, namely
“and in clause (C) of sub-section (1)  of 
section 3.”
in se rt io n in  5, In the principal Act, in section 1  0, after the 
se c ti o n  Word, letter and figure, “section 3A,” the following
shall be inserted, nam ely: —
“and clause (C) of sub-section (1)  of  s ectio n 3.’’
R e p e a l a n d  6.  fj) The Assam Amusement and f A s s a m
Betting Tax (Amendment) Ordinance, 1993tn rlf  ” 1 9 9 3  
is hereby repealed-
(2) Notwithstanding such repeal, anything done 
or any action taken under the Ordinance so 
repealed shall be deemed to have been done or 
taken  under the corresponding provisions of this 
Act as if this Act had come into force on the date 
the said ordinance come into force.
K. LASKAR,
Secretary to the Govt, of Assam , 
Legislative Deptt.
tiU W AH ATI —Printed  and Published by the Dy. Direc tor s'? ) Directora te of Ptg. and 
Sty. Assam, G uwahati—21 (Ex-Gazette) No. 277—1C0 5—400—24-11-1993

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