The Assam Court Fees (Amendment) Act, 1955

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ASSAM ACT X X II OF 1955
THE ASSAM COURT FEES (AMENDMENT) ACT, 1955 
(Passed by the Assembly)
(R eceived the a ssen t o f th e Governor o f  A ssam  on th e 22nd  
D ecem ber 1955)
[Published in the Assam Gazette, dated the 28th December 1955] 
An
Act
further to amend the Court Fees Act, 1870 (Act VIZ of 1870)
P ream ble.— Whereas it is expedient further to amend the Court Fees 
Act, 1870 (Act V II of 1870) hereinafter called the Principal Act, in its 
application to Assam, in the manner hereinafter appearing ;
It is hereby enacted in the Sixth Year of the Republic of India as 
follows: —
1. Short title, extent and co m m en cem en t.— (1) This Act may be 
called the Assam Court Fees (Amendment) Act, 1955.
(2) It extends to the whole of Assam .
(3) It shall come into force at once.
2. A m endm ent o f  Schedule II, A rticle 11.— In Clause (c) in the 
Second Column in Article 11 of Schedule II to the Principal Act the words 
“or to the appellate Assistant Commissioner of Income-tax or to the appellate 
Tribunal, under Sections 30 and 33 respectively, of the Indian Income-tax 
Act, 1922”  shall be deleted.
[ Price 1 a. or 1 d.\
A. G. P. (Leg.) No.5/56—1500—3-3-1956.
 

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