The Assam Amusement and Betting Tax (Manipur Sixth Amendment) Act, 2008

 
   MANIFUR , ,. GAZETTE
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No— 2%). Impha‘l Friday, April’4, 2008 (Chaitra is, 1930}
' GOVERNMENT OF MANIPUR --
' SECRETARIAT: LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICATION
Imphal, thalst April, 2008
’_ 'No. 2/13/2008-chlL.~—Thc following Acx- of the Legislature of Manipur
receifled assent of (he Governor on 31-3-2008 and is hereby pub‘ishcd in thc
Mafiirpur Gazctto.
THE ASSAM AMUSEMENT AND BETTING TAX
(MANIPUR. ST‘XTH AMENDMENT) ACT, 2008
(MANIPUR ACT NO. 4 OF 2008)
' An
Act
Fu-rlhgr;.to amend theA-Ssam Amusement and Betting Tax Am. 1939 {Assam
Ac; VI of 1-939) as extended to the State of Mani-pur.
V Be-‘it enacted by the lcgiSlative of Manipur in the Fifty ninth year of the
.K‘efiubljc of India; as follows:-
1. Shot? title ’and commencement—
(I) This Act" may he called tha Assam Amusement and Betting Tam
(Manipur Sixth Amendment) Act, 2008.
{2) It shall come into force on such date aavthc Seat: Gowmmnnt may,,
by- notification in the official Gazette, appoint.
2. Amendment of Section 3A:-
_ in sub-scction 3A p’f the Assam Amuscmcut and Bgtting Tax Act, 1939‘
as; extand‘cd- to the State; of Mani'pur, for the words “Rupees one hundmd",.
thc-words “Rupecs,,ten” shall be substituted.
» A. SUKUMAR SINGH,
Sacwtafy (Law), Govfi. o? M‘afiépszé‘
Primed m_thc' Dnrccwmteof P23. 8: $131.. (.mvt. of Mampml3iiS-CM-4~ 3,6333-

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