The Assam Electricity Duty (Amendment) Act, 1972

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TH E ASSAM  GAZETTE, EX TR AO RD INAR Y, OC T. 6, 1972 103 9
Val idation  o f 5. No twithstanding anyth ing  contained in any 
a^’“sm e n t,j udgement, decree or orde r of any Cou rt or au tho­
rity  to the con trary, any assessment, re-assessment, 
levy or collection of any tax made or pu rportin g to 
have been made, any  actio n or thing tak en or done 
in relatio n to such assessment, re-assessment, levy or 
collection under provisions of the  principal Act in 
respect of the turn ove r of goods specified in item  
No. 1  to 15  of the Schedule att ach ed to the principal 
Act before the  commen cement of  this Act, shall be 
deemed  to be as valid an d effective as if such 
assessment, re-assessment, levy or collection or action or
thin g had  been made, taken or done  under the 
pri ncipa l Act as amend ed by this Act and  accor­
ding ly, all acts, proceedin gs or thin gs done  or 
take n by the  Sta te Gov ern ment or by any  officer 
of th e State Gover nment or by any othe r aut hority  
in con nection  with the  assessment, re-assessment, 
levy or collection of such tax shall, for all purposes, 
be deemed  to be, and  to have  always been  done 
o ' take n in accorda nce with law.
Md. SAADULLAH,
Jo in t Sec reta ry to the  Govt, of Assam,
Law  Depar tment .............
Th e 4th  Oc tob er 1972
No .LJL .338/72/2 .—Th e follow ing Act of the  Assam Legislative Assembly 
whic h received  the assent of the  G overnor is here by pub lish ed for general 
inf orm ation.
ASSAM ACT  X X II  OF 1972
(Received the  assent of Go verno r on the  26th Sep tem ber , 1972)
TH E ASSAM EL EC TR IC IT Y DU TY  (AME ND ME NT ) ACT , 1972
[Published in the Assam Ga zet te,  Extraodinary]  
dated the 6th October, 19 72 ]
An
Act
to amend the Assam E lectr icity Duty Act, 19 64
Preamble  Whereas it is expe dien t to ame nd the Assam Elec- Ass am  Act 
tricity Duty Act, 1964, h ereinafter  called the  prin cipal o f
Act, in the ma nner her einafte r appearing ;
It  is hereby e nac ted in the Tw ent y-third Year of 
the  Rep ublic of India  as follows: —
Short title, 1. (1) This  Act may be called the  Assam Electri- 
extent and  city Du ty (Amendm ent) Act, 1972. commence-
(2) It  shall have the  like extent as the  prin cipal
Act.
9
 
30 80  lb  3 l m
1040 TH E ASSAM GA ZE TT E, EX TR AO RD IN AR Y, OC T. 6, 197 2
(3) It  shall come into force a t once.
Am en dm en t 2. In  Section 3 of  the princ ipal Act, for sub-section 
of  SC Assam ( ) t ^l e  f°^ o w ‘n g shall be substituted, na mely:—
Act XXX  of
1864.
“ (1) Th ere  shall be levied and  pa id to the State 
Governme nt a duty , to be called the  'elec tricity 
du ty’, at the ra te of thre e paise per unit of energy— -
(a) supplied to a consu mer by the  Board ; or
(b) supplied to a consum er by a licensee 
gen erating energy or pro curing energy in 
bul k from the  B oard ; or
(c) gen era ted  by a person for his own use or 
consu mp tion.”
Md. SAA DULLA H,
Jo in t Secretary to the Govt, ol Assam,
Law De partm ent.
Th e 4th Oc tob er 1972
N o .351/72/2.—T he  following Act of the  Asiam Legislative Assembly 
which rece ived  the assent of the  Gov ernor hereb y publishe d for general 
information.
ASSAM ACT  X X II I OF  1972
(Rec eived the assent of the Governor of the 28th Septe mb er, 1972)
THE  ASSAM SECOND ARY  EDUCATION (AM ENDM ENT) ACT, 1972
[P ub lis he d in  th e Assam Gazatte  Ex tr ao di na ry , 
da ted the 6th Oc tobe r, 1972]
An
Act
to  am en d the Ass am  Se cond ary Ed uc ati on  Act , 1961  
(A ss am  Ac t No .X XV  o f 1961)
Preamble  Whereas it is expe dien t to amend  the  Assam
Secondary Education Act, 1961 hereinafter call ed the A ssa m  A c t  
princi pal  Act, in the manner here inaf ter app earing. XXV of
1961.
It  is he reby  enacted in the Twenty-third Yea r of 
the  Rep ublic of India  as follow s:—
 
 
 

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