The Nagaland (Sales of Petroleum & Petroleum Products including Lubricants) Taxation Amendment Act,1969

THE NAGALAND (SALES OF PETROLEUM AND 
PETROLEUM PRODUCTS INCLUDING 
LUBRICANTS) TAXATION AMENDMENT ACT,1 969 
 
(THE NAGALAND ACT NO. 6 OF 1969) 
 
(Received the Assent of the President on the 22nd March, 1969 and 
Published in tile Nagaland Gazette Extraordinary dated 
10th April, 1969) 
 
 
An Act to amend the Nagaland Sales of Petroleum and (Petroleum Products including 
Lubricants) Taxation Act, 1967. 
 
Preamble. 
 
Whereas it is expedient to amend the Nagaland (Sales of Petroleum and Petroleum Products 
including Lubricants) Taxation Act, 1967 in the manner hereinafter appearing 
It is hereby enacted in the nineteenth year of the Republic of India as follows 
 
1. Short title, extent and commencement. 
(I) This Act may be called the Nagaland (Sales of Petroleum and Petroleum Products 
including Lubricants) Taxation Amendment Act, 1969. 
(2) It extends to whole of Nagaland. 
(3) It shall conic into force on such date as the State Government may by notification in 
the official Gazette, appoint. 
 
2. Amendment of Section 8 of Nagaland Act 9 of 1967. In sub-section (2) of Section 8 
of the Nagaland (Sales of Petroleum and Petroleum Products including Lubricants) Taxation 
Act, 1967, the following proviso shall be inserted. 
“Provided that no action under this sub-section shall he taken 
unless the Commissioner has given notice to the dealer of his intention so to do and has 
allowed him a reasonable opportunity of being heard.” 
 

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