Registered No.-768/97 ™ F THE ASSAM GAZETTE EXTRAORDINARY W < F vh F I V P R tp F fF F © PUBLISHED BY AUTHORITY 1 1 3 W j / I , x m H 5 1998, 15 C^>, 1920 (*FF) No.113 Dispur, Friday, 5th June, 1998,15th Jyaistha, 1920 (S.E.) GO V ER N M EN T OF ASSAM ORDERS BY TH E G O VERNO R LEG ISLA TIV E D E P A R T M E N T :: LEG ISLATIVE BRAN CH NOTIFICATION T he 5th June, 1998 N o .L G L .3 3 /9 3 /5 6 .-T ltc fo llo w in g A ct o f the A ssam L e g isla tiv e A ssem b ly w hich receiv ed the assen t o f the G o v ern o r is hereby published for general inform ation. 916 THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 5, 1998 ASSAM ACT No. VII OF 1998 (Received the Assent of the Governor on 30th May, 1998) THE ASSAM AMUSEMENTS AND BETTING TAX (AMENDMENT) ACT, 1998 AN ACT further to amend the Assam Amusements and Betting Tax Act, 1939. Preamble. Whereas it is expedient further to amend the Assam Assam Amusements and Betting Tax Act, 1939, Act-li hereinafter referred to as the principal A c t; of 1939 It is hereby enacted in the Forty-ninth Year of the Republic of India as follows :- Short "title, 1.(1) This Act may be called the Assam Amusements and extent and Betting Tttx (Amendment) Act, 1998. commencement. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. Amendment of Section 3. 2. In the principal Act, in Section 3, in sub-section (1), in clause (d), after the words, "service charge," the punctuation full stop", "shall be inserted and for the words and figure, "not exceeding 50 paise per ticket" the following shall be substituted, namely "Such service-charge shall not exceed- (i) rupee one per ticket where the existing payment for admission is below rupee tltree; (ii) rupee one and fifty paise per ticket where the existing payment for admission is rupee three and above." M. K. DEKA, Secretary to the Govt, of Assam, Legislative Department. GUWAII ATI-Printed and published by the Dy. Director (P. & S.) Directorate of Pig. & Sty., Assam, Guwahati-21 (Ex-Gazette) No. 223-450-600-5-6-98.
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