The UTTAR PRADESH VRITTI, VYAPAR, AJIVIKA AUR SEVAYOJAN KAR (NIRASAN) ADHINIYAM, 1970

THE UTTAR PRADESH VRITTI, VYAPAR, AJIVIKA AUR SEVAYOJAN KAR 
(NIRASAN) ADHINIYAM, 1970 
 [UTTAR PRADESH ACT No. 36 OF 1970] 
*[Authoritative English Text of the Uttar Pradesh Vritti, Vyapar, 
Ajivika Aur Sevayojan Kar (Nirasan) Adhiniyam, 1970] 
AN 
ACT 
to provi de for the repeal of the Uttar Pradesh Vritti, Vyapar, 
Ajivika Aur Sevayojan Kar Adhiniyam, 1965 
IT IS HEREBY enacted in the Twenty-first Year of the Republic of 
India as Follows: 
Short title 1. This Act may be called the Uttar Pradesh Vritti, Vyapar, Ajiv ika Aur 
Sevayojan Kar (Nirasan) Adhiniyam, 1970. 
Repeal of 
U.P. Act No. 
21 of 1965 
2. The Uttar Pradesh Vritti, Vyapar, Ajivika Aur Sevayojan Kar 
Adhiniyam, 1965, is hereby repealed in respect of the liability to pay tax 
thereunder with reference to income accruing to any person after the 31st day 
of March, 1971. 
 
  
*  (For statement of Objects and Reasons, please see Uttar Pradesh Gazette (Extraordinary), dated December 30, 
1970). 
  (Passed in Hindi by the Uttar Pradesh Legislative Assembly o n December 21, 1970 and by the Uttar Pradesh 
Legislative Council on December 23, 1970). 
  (Received the assent of the Governor on December 29, 1970 under Article 200 of the Constitution of India and 
was published in the Uttar Pradesh Gazette Extraordinary, datod Decmber 30, 1970). 
                                                           

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