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The Assam Sales Tax (Manipur Amendment) Act, 1973

Manipur · state statute
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13
Slim.mMWUR AMENDMENT)
MT, «1953
\ Auntangpur Act 5 of1973).
ACT '
I futhcr amond the Assam Sales Tax Act,1947 as extended to
Inliput.
mfit; it mm“M*“wfihsfl
Act, 1947 as extendcd to .Manipiur .101 :t‘tvhe‘ purposes [ hcrejnaftpr
appearing. .
It is hereby enacted asfollows.—
1. (I) This Act mty be callcd the Asnm SalesTax (Manipu-
Amendment) Act, 1973. . p ..
(2) It shall come into fo1ce at once
2. I11 clause (4) of section 15 of the Assam Sales Tax Act, ..
1947,- a_: extended to Manipur for the existing items, the_ following
items“lshall be substituted, namely.—' =
Special goods_as _:pecifiod I
in S‘chcdulflq'l ,
2. Bicycles '1 > '
3‘ (a) Chillies
(b) Hotel B111: above Re. 1/-
- 4. Readymadc garmcnts other than-» \
_ (1') fur-coats; '
(ii) garmentsmade of pure
' silk «cloth; and ‘
(iii) garmgnts- sold at?a price
of Rs. 30/4 (thirty) per
piece or more. . . .
’5 Footwear including chappul;
’6. Wo'o’do11 furnit1‘1rc . . .
7. Other good: if. .' .'
. 91091p91 ccntum.
4.764%“ centum.
4.76 per mntum.
3.85 psi écntum.
6.34 yer ccn’mm.~
2.9i p31"E centum,
4.73-~ 11¢: cmtumffl
Am Ac!
XVII of
1947.
Ann Act
XVII of
1947.
311011 title
m
609’]me
neat.
Amman
of action 15
of Am
Ant XVI}! of
1947.

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