Tamil Nadu General Sales Tax (Amendment) Act, 1996*
| [Tamil Nadu Act No. 10 of 1996] | [29th March, 1996] |
An Act further to amend the Tamil Nadu General Sales Tax Act, 1959
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 29th March, 1996 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu General Sales Tax (Amendment) Act, 1996.
(2)(a) Clause (1) of section 2 shall be deemed to have come into force on the 12th day on March, 1993.
(b) Clause (2) of section 2 shall come into force at once.
2. Amendment of Schedule.- In the Tamil Nadu General Sales Tax Act, 1959 (Tamil Nadu Act ??? 1959),-
(1) in the First Schedule, in Part-B, in item 3, in sub-item (i), the expression "fox grams" shall be omitted;
(2) in the Sixth Schedule, in item 13, the Explanation shall be omitted.