The Assam Amusements and Betting Tax (Amendment) Act, 1972

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THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 13, 1972 1047
The 12th October 1972.
No. IJL. 332/T2/2 .—The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
i ASSAM ACT XXV OF 1972
(Received the assent o f the Governor on the 11th October, 1972)
THE ASSAM AMUSEMENTS AND BETTING TAX 
(AMENDMENT) ACT, 1972.
[Published in the Assam Gazetne,  Extraordinary, dated the 13th October, 
1972]
An
Act
further to amend the Assam  Am usem ents and Betting Tax  
Act, 1939
Pream ble Whereas it is expedient further to amend the Assam Act
Assam Amusements and Betting Tax Act, 1939, V l  o f  1939 -  
hereinafter called the principal Act, in the manner 
hereinafter appearing ;
It is hereby enacted in the Twenty-third Year of 
the Republic of India as follows
Short title, 1. (1) This Act may be called the Assam Amuse- 
extent and ments and Betting Tax (Amendment) Act, 1972. 
commence-
(2) It shall have the like extent as the principal 
Act.
(3) It shall corpe into force on such date as the 
State Government may, by notification in the official 
Gazette, appoint.
Amendment 2. In Section 3, of the principal Act, in sub-
OfoV A s°am3 s c c t *o n  *n  clause (b),—
A  1939.° (1) in sub-clause (i), for the words ' ‘twenty-five”
the word “ forty” shall be substituted ;
(2) in sub-clause (ii), for the word “fifty” , the 
word “ eighty” shall be substituted ;
(3) in sub-clause (iiil, for the word “ sixty”, the 
word “one hundred” shall be substituted.
MD SAADULLAH, 
Joint Secretary to the Govt, of Assam, 
Law Department.
SHILLONG :—Printed and published bv Superintendent Govt. Press
(Ex-Gazette) No.241— 1,376+40—13-10-72.

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