The Nagaland Professions,Trades,Calling & Employment Taxation (3rd Amendment) Act,1992

THE NAGALAND PROFESSIONS, TRADES 
CALLINGS AND EMPLOYMENTS TAXATION 
(THIRD AMENDMENT) ACT, 1992. 
 (THE NAGALAND ACT NO. 6 OF 1992)  (Received’ the assent of the Governor of Nagaland on 25 April, 1992 and published in the Nagaland Gazette Extraordinary dated I May, 1992. 
 
An 
 
Act 
 further to amend the Nagaland Professions, Trades, Callings and Employments Taxation Act, 1968. It is hereby enacted in the Forty third year of the Republic of India as follows —   1. Short title, extent and commencement.   (1) This Act may be called the Nagaland Professions, Trades, Callings and Employments Taxation (Third Amendment) Act, 1992.  (2) It shall extend to the whole State of Nagaland.  (3) It shall be deemed to have come into force from the 1st day of .July, 1989. 
 
2. Amendment of’ Section 5 of Nagaland Act 4 of 1968. 
3.  In t he proviso to section 5 of the principal Act, for the words “two hundred and fifty rupees’’ the words “two thousand and live hundred rupees” shall he substituted. 
 

‹ Prev All Nagaland acts Next ›