. ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT:: LEGISLATIVE BRANCH
NOTIFICATION. · . The 12th February, 2009
No.LGL.6/2003/Pt./150 :-- The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
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298 THE ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 12, 2009
Preamble.
Short title, extent
and commence-
ment.
Amendment of
section 2.
Amendment of
section 10.
AN
ACT
further to amend the Assam Value Added Tax Act, 2003. Whereas it is expedient further to amend the Assam Value Added Tax Act, 2003, hereinafter referred to as the principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Sixtieth Year of Republic of India as follows:-
1.(1) This Act may be called the Assam Value Added Tax (Amendment) Act, 2009.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force a\ once.
2. In the pnncipal Act, ir1 section 2, in clause (30), for the word "includes; appearing between the words and punctuation mark, " "manufacture"
and "any activity", the word "means" shall be substituted. 3.In the principal Act, in section 10, after sub-section (1), a new sub- section (IA) shall be inserted, namely: -
"(IA) Notwithstanding anything contained in this Act, the retail 'on' licence holder for potable liquor mentioned in the Fourth Schedule, except country spirit, shall pay output tax on sale made by him at the applicable rate specified therein and he shall be eligible for set- off of the amount of tax paid by him at the time of purchase of such potable liquor from bonded warehouse."
MOHD. A. HAQUE,
Secretary to the Government of Assam, Legislative Department, Dispur. GUWAHATI - Printed and published by the Dy. Director (P&S) Directorate of Pt . and . Assam
Act
VIII of
2005.
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