The Nagaland Amusement Tax (2nd Amendment) Act,1989

THE NAGALAND AMUSEMENT (SECOND 
AMENDMENT) ACT, 1989 
 
(THE NAGALAND ACT NO 12 OF 1989) 
 
Received the assent of the Governor of Nagaland on 30th June ‘89 
and published in the Nagaland Gazette extraordinary dated, 
30th June ‘89 
 
 
An 
 
Act 
 
to amend the Nagaland Amusement Tax Act, 1965. It is hereby enacted in the Fortieth year of the Republic of India as follows  1. Short title, extent and commencement.  (1) This Act may be called the Nagaland Amusement Tax (Second Amendment) Act, 1989.  (2) It shall come into force with effect from the 1st day of July, 
1989.  (3) It shall extend to whole State of Nagaland.  2.  In Clause (b) of sub-Section (1) of Section 5 of the Nagaland Amusement Tax Act. 1965, herein after called the Principal Act, the existing sub-Clauses (1), (ii) and (iii) shall be deleted and the following sub-clauses shall be substituted : —  (i) less than one rupee forty per centum.   (ii) one rupee or more but less sixty per centum of such   than two rupees payment.   (iii) two rupees or more eighty per centum of such   payment.  
3. Amendment of Section 8 In section 8 of the Principal Act for the words “five hundred rupees” substitute the words “two thousand rupees” 
 

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