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:-
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.