Preamble
Tamil Nadu General Sales Tax (Second Amendment) Act, 1969*
| 1[Tamil Nadu Act No. 3 of 1969]2 | [5th March, 1969] |
An Act further to amend the 1[Tamil Nadu] General Sales Tax Act, 1959
Be it enacted by the Legislature of the 3[Stace of Tamil Nadu] in the Twentieth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the 1[Tamil Nadu] General Sales Tax (Second Amendment) Act, 1969.
Section 2. Net turnover under Madras to IX of 1939 to include duty
2. Net turnover under Madras to IX of 1939 to include duty.- Notwithstanding anything contained in the Madras General Sales Tax Act, 1939 (Madras Act IX of 1939) and the Madras General Sales Tax (Turnover and Assessment) Hides, 1939, clause (i) of sub-rule (1) of rule 5 of the and rules shall be deemed to have been omitted during the period commencing on the 5th January, 1957 and ending with the 31st March, 1959 and for the purposes of the said Act and rules, net turnover shall be deemed always to have included the excise duty, if any, paid by a dealer to the Central Government in respect of the goods sold by him.
Section 3. Taxable turnover under Tamil Nadu Act 1 of 1959 to include excise duty
3. Taxable turnover under 1[Tamil Nadu Act] 1 of 1959 to include excise duty.- Notwithstanding anything contained in the 2[Tamil Nadu] General Sales Tax Act, 1959 (2[Tamil Nadu] Act 1 of 1959) and in the 2[Tamil Nadu] General Sates Taxi Rules, 1959, clause (f) of rule 6 of the said rules shall be deemed to have been omitted during the period commencing on the 1st April, 1959 and ending with the 31st March, 1966 and for the purposes of the said Act and rules, taxable turnover shall include and shall be deemed always have included the excise duty, if any, paid by a dealer to the Central Government in respect of the goods sold by him.
Section 4. Validation of levy and collection of tax
4. Validation of levy and collection of tax.- Notwithstanding anything contained in any judgment, decree or order of any Court or other authority, any tax levied or collected of purporting to have been levied or collected for the period commencing on the 5th January, 1957 and ending with the 31st March, 1966, shall, for all purposes, be deemed to be, and to have always been validly levied or collected in accordance with law as if this Act had been in force at all material times when such tax was levied or collected and accordingly,-
(a) all acts, proceedings, or things done or taken by any authority or officer or person in connection with the levy or collection of such tax shall, for, all purposes be deemed to be and to have always been, done or taken in accordance with law;
(b) no suit or other proceeding shall be maintained or continued in any Court for the refund of any tax so paid; and
(c) no Court shall enforce any decree or order directing the refund of any tax so paid.
Section 5. [Repeal]
5. [Repeal].- *[* * *]