AGIgE T /ot Registered No. - 768/97 आजम 2 e azx’m R THE ASSAM GAZETTE ST EXTRAORDINARY A FEGT 71T AFIFTS PUBLISHED BY AUTHORITY ¢ 83 फिगंशुव, गंतिवाव, 3 (मर, 2003, 13 दशान, 1925 (सक) No.83 Dispur, Saturday, 3rd May, 2003, 13th Vaisakha, 1925 (S.E.) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH NOTIFICATION The 3rd May, 2003 No. LGL.22/2002/87.-- The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
oy 858 THE ASSAM GAZETTEMM EXTRAORDINARY, MAY 3. 2003 ASSAM ACT NO. X OF 2003. (Received the assent of the Governor on 3rd May, 2003 ) Preamble. ~ Short title, extent and commencement. Amendment of section 18. Amendment of section 22, THE ASSAM AGRICULTURAL INCOME TAX (AMENDMENT) ACT, 2003 AN ACT further to amend the Assam Agricultural Income Tax Act 1939. > Whereas it is expedient further to amend the Assam Assam Agricultural Income Tax Act, 1939, OAf"t 19[3X9' hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Fifty-fourth Year of the Republic of India as follows :-- 1. (1) This Act may be called the Assam Agricultural Income Tax (Amendment) Act, 2003. (2) It shall have the like extent as the principal Act. (3) Itshall come into force at once. 2. In the principal Act, in section 18, in sub-section (1), in clause (f), for the words "senior Superintendent of Taxes", the words "Assistant Commissioner of Taxes", shall be substituted. 3. In the principal Act, in section 22- (1) in sub-section (1), the words "or the Assistant Commissioner of Taxes" shall be deleted and in between the words "Deputy Commissioner of Taxes or" and "the Commissioner of Taxes", the words "the Joint Commissioner of Taxes or the Additional Commissioner of Taxes or" shall be inserted.
= THE ASSAM GAZETTE. EXTRAORDINARY. MAY 3.2003 858(a) (व) in sub-section (2), the words "or the Assistant Commissioner of Taxes" shall be deleted and in between the words "the Commissioner of Taxes or" and "the Deputy Commissioner of Taxes", the words "the Additional Commissioner of Taxes or the Joint Commissioner of Taxes or" shall be inserted. Amendment of 4. In the principal Act, in section 35B, in sub-section (1), S A for the words "seventy five", the words "ninety" shall be substituted. Amendment of 5. In the principal Act, in section 43, in sub-section (2), in ks, 40 clause (a), for the words "the Deputy Commissioner of Taxes" and "the Assistant Commissioner of Taxes", the words "the Joint Commissioner of Taxes" and "the Deputy Commissioner of Taxes" respectively shall be substituted. ARVIND DAVE GOVERNOR OF ASSAM K. D. PHUKAN Secretary to the Government of Assam Legislative Department. GUWAHATI - Printed and published by the Dy. Director (P. & S.) Directorate of Ptg. and Sty., Assam, Guwahati-21 (Ex. Gazette) No. 165-500-600-3-5-2003.