Preamble
Himachal Pradesh Motor Spirit (Taxation of Sales) (Amendment) Act, 1983*
| [Himachal Pradesh Act No. 8 of 1983]1 | [13th April, 1983] |
An Act further to amend the Himachal Pradesh Motor Spirit (Taxation of Sales) Act, 1968 (Act No. 10 of 1968).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-fourth Year of the Republic of India as follows;-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Motor Spirit (Taxation of Sales) (Amendment) Act, 1983.
(2) It shall be deemed to have come into force on the 9th day of February, 1983.
Section 2. Amendment of section 3
2. Amendment of section 3.- For the existing words "seven paise for each litre of motor spirit" occurring in sub-section (1) of section 3 of the Himachal Pradesh Motor Spirit (Taxation of Sales) Act, 1968 (10 of 1968), the words "three and a half paise in a rupee" shall be substituted.
Section 3. Repeal and savings
3. Repeal and savings.- (1) The Hiniachat Pradesh Motor Spirit (Taxation of Sales) (Amendment) Ordinance, 1983 (2 of 1983) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken, under the corresponding provisions of this Act, as if this Act had come into force on the day on which such thing was done or action was taken.