Preamble
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:-
Section 1. Short title and commencement
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
Section 2. Amendment of section 2, Tamil Nadu Act 14 of 1970
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:-
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Rate of tax.
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(i) Where the taxable turnover exceeds ten lakhs of rupees but does not exceed forty lakhs of rupees.
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1.25 per cent of the taxable turnover.
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(ii) Where the taxable turnover exceeds forty lakhs of rupees.
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1.5 per cent of the taxable turnover.
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