Act 007 of 1932 : Salt Additional Import Duty (Extending) Act, 1932

Preamble

[Repealed by Act 1 of 1938, S. 2 and Sch.]
[Passed by the Indian Legislature.]
(Received the assent of the Governor General on the 31st March, 1932.)

An Act to extend, the operation of the Salt (Additional Import Duty) Act, 1931.

Whereas it is expedient to extend the operation of the Salt (Additional Import Duty) Act, 1931 (XIV of 1931); It in hereby enacted as follows:-

Section 1. Short title

1. Short title:- 1[* * *]

_______________________________________________________________________

Prior to repeal by Act 1 of 1938, Section 1 read as:

_______________________________________________________________________

1. Short title.- This Act may be called the Salt Additional Import Duty (Extending) Act, 1932.

1 Repealed by Act 1 of 1938, S. 2 and Sch.

Section 2. Amendment of section 1, Act XIV of 1931

2. Amendment of section 1, Act XIV of 1931:- 1[* * *]

_______________________________________________________________________

Prior to repeal by Act 1 of 1938, Section 2 read as:

_______________________________________________________________________

2. Amendment of section 1, Act XIV of 1931.- In sub-section (3) of section 1 of the Salt (Additional Import Duty) Act, 1931 (XIV of 1931) (hereinafter referred to as the said Act), for the figures "1932" the figures "1933" shall be substituted.

1 Repealed by Act 1 of 1938, S. 2 and Sch.

Section 3. Amendment of section 3, Act XIV of 1931

3. Amendment of section 3, Act XIV of 1931:- 1[* * *]

_______________________________________________________________________

Prior to repeal by Act 1 of 1938, Section 3 read as:

_______________________________________________________________________

3. Amendment of section 3, Act XIV of 1931.- In section 3 of the said Act,-

(a) the existing section shall be numbered as sub-section (1), and

(b) the following sub-section shall be added, namely:-

"(2) Notwithstanding anything contained in section 4 of the Indian Finance (Supplementary and Extending), Act, 1931, the additional duty of customs imposed by that section shall not be levied or collected in respect of the additional duty of customs on salt imposed by sub-section (1)."

1 Repealed by Act 1 of 1938, S. 2 and Sch.