The Assam Amusements and Betting Tax (Second Amendment) Act, 1965

The 9th March 1966
No.LJL.7/65/21.— The followin’ Act of the Assam Legislative Assembly 
which received the assent of the President is hereby published for general
information.
ASSAM ACT VI OF 1966
[R eceived th e assen t o f  the P resid en t on the 6th M arch, 1966]
THE ASSAM AMUSEMENTS AND BETTING TAX (SECOND 
AMENDMENT) ACT, 1965
[Published in the Assam Gazette Extraordinary, dated the 10th March, ldfiSJ
An
Act 
further to amend the Asram Amusements and Betting Tax Act, 1939.
Preamble. Whereas it is expedient further to amend the
Assam Amusements and Betting Tax Act, 1939, here- A ssam  A ct 
inafter called the principal Act, in the manner here- VI of (939. 
inafter appearing ;
Tt is hereby enacted in the Sixteenth Year of the
Republic of India as follows :—
Short title,  
extent and  
commence­
ment.
1.(1) This Act may be called the Assam Amuse­
ments and Betting Tax (Second Amendment) 
Act, 1965.
(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 notification in the 
Official Gazette, appoint.
Amendment  
of Section  
3(1) of  
Assam Act  
VI of 1939.
2. In clause (6) of sub-section (1) of section 3 of 
the principal Act, for items (it) and (Hi), the following 
shall be substituted, namely :—
“(ii) one rupee or more 
but less than two 
rupees.
Amendment  
of Section  
3A of  
Assam Act  
VI of 1939.
(w) two rupees or more sixty per centum 
of such pay­
ment.”;
(1) of section 3A of the princi­
pal Act, the words “ or rupees five whichever is less” 
shall be deleted. —   ■ —  ------------- —  - ■
3. In sub-section
fifty per centum of 
such payment;
U. TAHBILDAR,
Deputy Secretary to the Govt, of Assam,  
Law Department.
 
 
 
 
 
 
 
 
 
 
 
 

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