Tamil Nadu Additional Sales Tax (Amendment) Act, 2001*
| [Tamil Nadu Act No. 13 of 2001] | [21st September, 2001] |
An Act further to amend the Tamil Nadu Additional Sales Tax Act, 1970
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 21st September, 2001 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, 2001.
(2) It shall come into force on such date as the State Government may, by notification appoint.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Additional Sales Tax Act, 1970 (Tamil Nadu Act 14 of 1970), in sub-section (1), in clause (aa),-
(1) for the expression "for a year exceeds twenty-five crores of rupees", the expression "for a year exceeds ten crores of rupees" shall be substituted;
(2) for item (i), the following items shall be substituted, namely:-
| "(i) Where the taxable turnover exceeds ten crores of rupees but does not exceed twenty-five crores of rupees. | 1 per cent of the taxable turnover. |
| (i-a) Where the taxable turnover exceeds twenty-five crores of rupees but does not exceed fifty crores of rupees. | 1.5 per cent of the taxable turnover.". |