Himachal pradesh act 001 of 2001 : Himachal Pradesh General Sales Tax (Third Amendment) Act, 2000

Preamble

Himachal Pradesh General Sales Tax (Third Amendment) Act, 2000*

[Himachal Pradesh Act No. 1 of 2001]1[9th February, 2001]

An Act further to amend the Himachal Pradesh General Sales Tax Act, 1968 (Act No. 24 of 1968).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-first Year of the Republic of India, as follows:-

1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects and Reasons see R.H.P. Extra., dated 27.12.2000, P. 4784 & 4784.

* Received the assent of the Governor on the 9th February, 2001 and was published in Hindi and English in R.H.P. Extra., dated 17.2.2001, P. 5527-5528.

Section 1. Short title

1. Short title.- This Act may be called the Himachal Pradesh General Sales Tax (Third Amendment) Act, 2000.

Section 2. Amendment of section 22

2. Amendment of section 22.- In section 22 of the Himachal Pradesh General Sales Tax Act, 1968, in sub-section (4), after the words "prescribed of the", and before the words "goods carried", the, word "taxable" shall be omitted.

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