Himachal pradesh act 010 of 1999 : Himachal Pradesh Tax on Luxuries (in Hotels and Lodging Houses) Amendment Act, 1999

Preamble

Himachal Pradesh Tax on Luxuries (in Hotels and Lodging Houses) Amendment Act, 1999*

[Himachal Pradesh Act No. 10 of 1999]1[3rd May, 1999]

An Act further to amend the Himachal Pradesh Tax on Luxuries (in Hotels and Lodging Houses) Act, 1979 (Act No. 15 of 1979).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fiftieth 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 5.4.1999, p. 1146 & 1148.

* Received the assent of the Governor on 3rd May, 1999 and was published in Hindi and English in R.H.P. Extra, dated 4.5.99 p. 1579-1580

Section 1. Short title

1. Short title.- This Act may be called the Himachal Pradesh Tax on Luxuries (in Hotels and Lodging Houses) Amendment Act, 1999.

Section 2. Amendment of section 2

2. Amendment of section 2.- In section 2 of the Himachal Pradesh Tax on Luxuries (in Hotels and Lodging Houses) Act, 1979 (15 of 1979), in clause (e), for the word "twenty-five", the word "fifty" shall be substituted.

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