The Registration (Assam Amendment) Act, 2013

Regis tered No.-7 68/9 7
w  j f
THE ASSAM GAZETTE
EXTRAORDINA RY
PUBLISH ED BY THE AUTHORITY
5R 446 31 '*ll$ l44, 2013s 9 4 ^ ,  1935 (»l*)
No. 446 Dispur, Thursday, 31st October, 201 3,9th Kartik a, 1935 (S.E.)
GOVERNM ENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEP ARTMENT : : :  LEGISLATIVE BRANCH
NOTIFICATION
The 31st October, 2013
No . LG L. 11 /200 8/45 .- The fol low ing  Act o f the Ass am  Le gislative Assem bly 
which rec eived the assent o f the Pr eside nt is hereby published for general information.
ASS AM  ACT NO . XX IV O F 20 13  
(Receiv ed th e assen t o f the President mi 18th October, 2 01 3) 
THE REGISTRAT ION (ASSAM AMENDMENT) ACT, 2013

2364 THE ASSAM  GAZETTE, EXTRAORDINARY, OCTOBER 31,2 013
Preamble
Short title,  
extent and 
Commencement
Insertion o f ‘  
new  section 
78 A
“Power to reduce  
orrena tfe es
AN
ACT
furth er to amen d the Registration Act , 1908, in  its ap plication to  the  
State o f Assam.
Where as it is expedien t further to amend the Re gistratio n A ct, 1908, A c t N o . 
hereina fter referred to as the princip al Ac t, in  its ap plication to th e X V ) or  
State o f  Assam; , 9 0 8 -
It  is hereby enacted in  the Sixty -fo urt h  Y ear o f  the Republic  
o f Ind ia as follows :-
. (1 ) Th is A ct m ay be calle d the Reg istratio n ( As sa m Am en dm en t) A ct ,  
2013-.
(2 ) It  extends to the w hole o f Assam.
(3 ) it  shall come into force at once.
!. In  the  prin cipa l A ct , a fter the existin g section 78 , the  fo llo win g  
ne w section 78A  sh all be inserted, n am ely:-
78A . The  State Gov ernment may, i f  in  its opinion i t is necessary in the public  
interest so to do, by  order published in  the  O ff ic ia l Gazette, reduce  
or remit the fees payable in respect o f an y o f the ma tters enum erated in  
clauses (a)  to (i ) o f section 7 8, either g enera lly or for an y particu lar class o f  
cases and  in  respect o f persqns.generally or o f an y p ar tic ular class or classes 
o f persons, o r in  respect o f any pa rtic ula r class o r classes o f instruments.”
M O H D .  A B D U L  H A Q U E ,  
C o m m is sio n er an d S ecre ta ry  to  t h e G o vt,  o f  A ssam , 
L e g is la ti v e  D e p a rtm e n t,  D is pur.
G u w a h a ti P rin te d  and Publi sh ed  b y the Dy.  D ire cto r (P  &  S) , Dir ect ora te o f  Pt g. &  S ty.  A ssa m, Gu wa ha ti- 21. 
E x  G az ett e N o . 891- 30 0 +  6 0 0 -3 1  - 1 0 - 2 01 3.
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 

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