The Assam Amusements and Betting Tax (Amendment) Act, 1971

117
ASSAM ACT X X I OF 1971
TH E ASSAM AMUSEMENTS AND BETTING TAX (AMENDMENT) 
ACT, 1971
(Recehed the assent of the Governor on the 3rd July, 1971)
[Published in the Assam Gzette, Extraordinary, dated the 9th July, 1971]
An
Act
further to amend the Assam Amusements and Betting Tax  
(Second Amendment) Act, 1969 (Assam Act XIX of 1969)
Pre .mble Whereas it is expedient further to amend the Assam
Amusements and Betting Tax (Second Amendment) 196? . 0 
Act, 1969 hereinafter called the principal Act, in the 
manner hereinafter appearing:
It is hereby enacted in the Twenty-second year of 
the Republic of I as follows:—•
Short title, 1. (1) This Act may be called the Assam Amuse- 
extent and m e n ts and Betting Tax (Amendment) Act, 1971.c rmmence-
ment.
(2) It shall have the like extent as the principal 
Act.
(3) It shall be deemed to have come into force 
at once.
Amendment 2. At the end of Section 1(1) of the principal Act, 
e f Section 1  the figure “ 1939” appearing therein shall be substi- 
A s^ sam  Act tuted by the figure “ 1969” .
X IX  of 1969.
 
 

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