Himachal Pradesh Entertainments Duty (Amendment) Act, 1986*
| [Himachal Pradesh Act No. 19 of 1986]1 | [7th September, 1986] |
An Act further to amend the Himachal Pradesh Entertainments Duty Act, 1968 (Act No. 12 of 1968).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-seventh. Year of the Republic of India, as follows:-
1. For statement of Objects and Reasons see R.H.P. Extra., 16-8-1986, page 1360.
* Received the assent of the Governor, Himachal Pradesh, on the 7th September, 1986 and was published in R.H.P. Extra., dated the 20th September, 1986 at page 1533]
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Entertainments Duty (Amendment) Act, 1986.
(2) It shall come into force at once.
2. Amendment of section 3.- In sub-section (2) of section 3 of the Himachal Pradesh Entertainments Duty Act, 1968 (12 of 196S) for the figure "5,000", the figure "30,000" shall be substituted.