Tamil Nadu Additional Sales Tax (Amendment) Act, 1986*
| [Tamil Nadu Act No. 35 of 1986] | [4th June, 1986] |
An Act further to amend the Tamil Nadu Additional Sales Tax Act, 1970
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 4th June, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Additional Sales Tax (Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 1st day of April, 1986
2. Amendment of section 2, Tamil Nadu Act 14 of 1970.- In section 2 of the Tamil Nadu Additional Sales Tax Act, 1970 (Tamil Nadu Act 14 of 1970), in sub-section (1), in clause (a),-
(a) for the words "three lakhs of rupees", the words "ten lakhs of rupees" shall be substituted;
(b) for items (i) to (iv), the following items shall be substituted, namely:-
| Rate of tax. | |
| (i) Where the taxable turnover exceeds ten lakhs of rupees but does not exceed forty lakhs of rupees. | 1.25 per cent of the taxable turnover. |
| (ii) Where the taxable turnover exceeds forty lakhs of rupees. | 1.5 per cent of the taxable turnover. |