The Manipur Professions, Trades, Callings and Employments Taxation (Third Amendment) Act, 1985

BILL NO. 7 OF 1985
THE MANIPUR PROFESSIONS, TRADES, CALLINGS
AND EMPLOYMENTS TAXATION (THIRD
AMENDMENT) B1151, 1985
(As passed by the Legislative Assembly, Manipur
on 27— 2——85) ?(g
A
BILL
further to amend the Manipur Professions, Trades,
Callings and Employments Taxation Act, 1981
(Manipur Act, 5 of 1981).
1. (1) This act may be called the Manipur Professions,
Trades, Callings and Employments Taxation (Third
Amendment) Act, 1985.
(2) It shall come into force With effect from the lst
April, 1985.
2.1 The Schedule appended to the Manipur Professions
Trades Callings and Employments Act, 1981 shall be
substituted by the following, namely: —
Shoxt title
and com-
mencemout,
Amen d-
ment of
Sched ule.
2
“THE SCHEDULE"
(See section 4)
Rate of tax in the case of every person.
  
 
     
Where the total gross annual income. Amount of tax.
1. Does not exceed Rs. 10,000 —— Nil2- Exceeds Rs. 10,000 but does not — Rs. 135/—exceed Rs. 15,000
3. Exceeds Rs. 15,000 but does not — Rs- 175/—exceed Rs. 20,000 ,4- Exceeds Rs. 20,000 but does not — Rs. 225/-exceed Rs. 25,000
5- Exceeds Rs.. 25,000 — Rs. 250/—”.

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