The Assam Amusements and Betting Tax (Second Amendment) Act, 1968

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The Assam
Registered No.A-12
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No.99 S d iiloag, Frtiday, N jv s  n > J ; 29, 0 6 3 , 8th Agra layana,  
lttbO ( ■ > .  L,)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LAW DEPARTMENT
NOTIFICATION
The 28th N o.rm ber 1968
No.LJL.54/68/4.—The following Act of the Assam Legislati/e Assembly 
which teceived the assent of the Governor is hereby published for general 
intermation.
ASSAM ACT X X III OF 1968
[ R eceived the assen t o f th e  G overnor on th e 26th N ovem ber, 1968]
THE ASSAM AMUSEMENTS AND BETTING TAX (SECOND 
AM tNDM ENT) ACT, 1968
(Published in the Assam Gazette  Extraordinary, dated the 29th 
November, 1968).
An 
Act
fu rth e r to  am en d  th e A ssam  A m usem ents and B etting T as 
A ct, 1939
Preamble W hereas it is expedient further to amend the
Assam Amusements and Betting Tax Act, 1939, here- Assam  Act 
inafter called the piincipal Act, in the manner here­
inafter appearing ;
It is hereby enacted in the Nineteenth Yeaj of the 
Republic-of India as fellows:— ■ '
.'Z-AZ <  - P
Short titlf 1- ( ')  This Act may 1  e called the Assam Amuse- 
exrent a: d meets and Betting "lax (Second Amendment) Act, 
commence- 1968.
men..
 
4?0 THE ASSAM GAZETTE, EXTRAORDINARY, NOV. 29, 19& 8
(2) It shall have the like extent as the principal 
Act.
(31 11 shall be deemed and always be deemed to 
have come into force with effect from first February, 
1968.
Am endm ent 2. In section 15 of the principal Act, for the  
of section 1 5  words “ ten per cent” occurring in two places for 
vJ*”" , the nrst time, between the words “to” and “ot‘*  
la39 ° a Ilc*  th-n t o r  t l i e  s e c o n d time, between the words  
“and” and “of” the w^rds “five per cent”  in  
both the places shall be substituted.
B. SARMA,
Secy, to the Govt, of Assam. 
Law Department.
Shillong—Printed and published by the Superintendent Assam
Government Press (Ex.Gasette) N o.L 7—1 , 3 3 4 + J—22»11-68,
 
 
 
 
 
 
 
 

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