The Assam Amusements and Betting Tax (Amendment) Act, 1963

Th e llt l» Jan ua ry  1964 j
hJL.5 S;,'63 5.—Th e following Act of the Assam Legislative Assem bly
which received the assent cf  the Governor, is hereby pub lish ed for gen era l 
info rm atio n.
(R ec eiv ed  t he  as se nt  o f the Governor* on  th e 9 th  J a n u a ry  1964)
ASSA M AC T No .I OF 1964
TH E ASSAM AM US EM EN TS ANU BE TT IN G TA X 
(AMENDM ENT) AGT, 1963.
(As passed by the  Assembly)
[Published in the Assam  Gaze tte E xtr aordi nary, dated  the 13th Janu ary ,
1964J.
An
Act
fu rt he r to  am en d the Ass am  A m use m en ts  an d Be tti ng  Ta x  
Ac t, 1939.
Preamble. Whereas it is expedient fu rther to amend  the Assam As sam Ac t 
Amusements an d Betting Ta x Act, 1939, he rein- VI of 19 37 . 
afte r calle d th e prin cipal Act, in the  ma nner herein" 
after appea ring ;

2
A m en d me nt 
< o t S ec tio n 8 
o f As a -p  Act 
VX oi 193 9.
y#* / '
It is hereby enacted in th e Fourt eenth  year of ’ > -
the  Re public of In dia as follo ws :—
S h o rt title  I. (i ) This Act may  be called the Assam Amuse- ,
wtc eme nu m e ; l t s  a n d  B e t t i n S Ta x (Am endment) Act, 1963.
(2) It shall come into force at once.
2. After sub-section (2) of Sectio n 8 of  the  princ i­
pal Act, the following shall be inse rted  as sub­
section (3), namely :—
“ (3) Notwi ths tan din g any thing con tain ed in the Act, 
the State Governmen t may, by general o r special 
ord er and  subject to such cond itions as may  be 
specified in the  orde r, exempt  any class of 
persons from the  liability to the  entertain me nt 
tax u nder this Act for admission to any  en ter ­
tainm ent  or class of entertainm ent s.”
Md . SA AD UL LA H,
Und er-S ecy, to the Gov t, of Assa m, Law Deptt.

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