The Assam Amusements and Betting Tax (Amendment) Act, 1966

The 23rd November 1966
No.LJL. 26/66/10.— The following Act of the Assam Legislative Assem­
bly which received the assent of the President is hereby published for general 
information.
ASSAM ACT X X V III OF 1966
(Received the assen t o f th e P resid en t on th e 18th N ovem ber, 1966)
TH E ASSAM AM USEMENTSAND BETTING TAX 
(AMENDMENT) ACT, 1966 
[Published in the Assam Gazette Extra-ordinary, dated the 24th November, 
1966].
Asa
Act
fu rth e r to am en d  the A ssam  A m u sem en ts and 
Tax Act, 1939.
Preamble. Whereas it is expedient further to amend the
Assam Amusements and Betting Tax Act, 1939, yT Sa? 1nggt 
hereinafter called the principal Act, in the manner 0 
here; natter' sappearing ;
It is hereby enacted in the Seventeenth Year of
the Republic of India as follows;— ■
Short title, extent and commence- 
snetit.
1. (1) This Act may be called the Assam Amuse­
ments and Betting Tax (Amendment) 
Act, 1966.
(2) It shall have the like extent as the principal 
Act.
(3) It shall come into force on such date as 
the State Government may, by notifica­
tion in the official Gazette, appoint.
Amendment 2. In sub-section (1) of section 3A of the principal 
of section 3A  Act, the punctuation full stop “ (.)” at the end
Act^vi'of s *i a ^ b e deleted and the words ‘‘ "or rupees ten 
1 9 * 3 9 . ° whichever is less” followed by the punctuation full stop
shall be inserted after the words “ this A c t/’
B SARMA,
Secretary to the Government of Assam,
Law Department.

‹ Prev All Assam acts Next ›