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No. 49,1(2) /XVILV—.1-98-1981
Dated Lucknow, February 17.1982
IN pursuance of the provisions of clause (3) of Article 348 of the Consti-
tution of India, the Governor is pleased to order the publication of the follow-
ing English translation of the Uttar Pradesh Amod Aur Pankar (Sanshodhan)]
Adhiniyam, 1982 (Uttar Pradesh Adhiniyam Sanlchya 1 of 1982), as passed by
the Uttar Pradesh Legislature and assented by the Governor on February 13,
1982.
Short title and
-commencement.
Amendment of
section 3 of U.?,
Act no. 28 of
1979.
THE UTTAR PRADESH ENTERTAINMENTS AND BETTING TAX
(AMENDMENT) ACT, 1982
(U. P. Acr No. 1 Or 1982)
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to amend the Uttar Pradesh Entertainments and Betting Tax Act, 1979.
IT is HEREBY enacted in the Thirty-third Year of the Republic of India
as follows :--
(1) This Act may be called the Uttar Pradesh Entertainments and
Betting Tax (Amendment) Act, 1982.
(2) It shall be deemed to have come into force on July 21, 1981.
In section 3 of the Uttar Pradesh Entertainment and Betting Tax
Act, 1979 (hereinafter referred to as the principal Act),—
(a) in sub-section (I), for the words "one hundred and ten per cent"
the words "one hundred and fifty per cent" shall be substituted;
2 fitmmem were, 17 arr-Cr, 1982 '
mm affir- 2—star NEST are: m: WWI wfafimq, 1979 fir (m snt‘r 11a VEIFRW
fimw m 28 fit m 3) am 3 91,—- ’
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WW BTW” reflex} smfir ;
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mmafifiww%mmfimfi emu-{ms}:
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(#313 I
No. 49l (2) /XVIl-V_.l-98.1981
Dated Lucknow, February 17, 1982
IN pursuance of the provisions of clause (5) ’of Article 548 of the Consti-
tution of India,_ the Governeris pleased to order the publication of the follow-
ing English translation of‘the Uttar Pradesh Amod Aur Pankar (Sanshodhan))
Adhiniyam, 1982 (Uttar PradeshAdhiniyam Sankhya 1‘ of 1982), as passed by
the Uttar Pradesh Legislature and assented by the Governor on February 13,
1982.
THE UTTAR PRADESH ENTERTAINMENTS AND BETTING TAX
- (AMENDMENT) ACT, 1982
(U. P. Aer NO. 1 or.1982)'
(A: passed by the U tlar Pradesh Legislature) '_
AN
ACT
to amend the Uttmt Pradesh Entertainments and Betting Tax Act, 1979.
IT IS HEREBY enacted in the Thirty-third Year of the Republic of India
as follows :—_— v '
'Shorttitle and l. (1) This Act may: be called :tihe Uttar Pradesh Entertainments and
commencement. Betting Tax (Amendment) Act. 1982. -
(2) It shall be deemed to have come into force on july 21.‘ 1981.
9
Amendment of i 2. In section a of the Uttar Pradesh Entertainment and Betting Tax
section 3 of U.P. ‘ ' ‘ ._
Act no. 28 of Act, 1979 (hereinafter referred to as the prmcrpal Act),
1979.
(a) in sub-section (1), for the words "one hundred and ten per cent”
the words "one hundred and fifty per cent" shall be substituted;
3WZ SR1T WWmTlire, 17 I:FA-Pi 1982 3
(b) for sub-section (2), including the Explanation, the following sub-
section shall be substituted, namely
"(2) Nothing in sub-section (1) shall preclude the State Govern-
ment from notifying different rates of entertainment tax for different
areas or for different classes of entertainment or for different payments
for admission to entertainment" ;
(c) in sub-section _(3), the words and brackets "(including surcharge,
if any)", occurring after the words "for admission to an entertainment
together with the tax" and the words and brackets "(including surcharge)"
occurring .after the words "for admission to entertainment and the tax"
shall be omitted.
3. '(1) The Uttar Pradesh Entertainments and Betting Tax (Second &peal and
Amendment) Ordinance, 1981 is hereby repealed. sayings, 1981.
(2) Notwithstanding such repeal, anything done or any action taken under
the provisions of the principal Act as amended by the Ordinance referred to in
sub-section (1), shall be deemed to have been done or taken under the corres-
ponding provisions of the principal Act as amended by this Act, as if the
provisions of this Act were in force at all material times
By order,
G. B. SINGH,
Sachiv.
Ong 0 VA0---70t0 314 UT FkaTO---18-2-82—(3793) —1982-750 (4W0) I
life“ $3 I
“ii! 1981.
i ‘
Gautier smart"! “My 1? W313, 1982
(b)' for sub-section (2), including the Explanation, the following sub.
section shall be substituted, namely 2——
" (2) Nothing in sub-section (1) shall preclude the State Govern-
ment from notifying different rates of entertainment tax for different
areas or for different classes of entertainment or for different payments
for admission to entertainment";
(c) in sub-section _(3) , the words and brackets “ (including surcharge,
if any) ", occurring after the words “for admission to an entertainment
, together with the tax" and the words and brackets “ (including surcharge) ”
occurring .after' the words “for admission to entertainment and the tax"
shall be omitted. -
3. '(l) The Uttar Pradesh Entertainments and Betting Tax (Second
Amendment) Ordinance, 1981 is hereby repealed.
(2) Notyvithstanding such repeal, anything done or any action taken under
the provisions of the principal Act as amended by the Ordinance referred to in
sub-section (1). shall be deemed to have been done or taken under the corres-
ponding provisions of the principal Act as amended by this Act, as if the
provisions of this Act were in force at all material times. '
By order,
G. B. SINGH.
Sachiv. _ F-
0390 tom—mm 314 erFame-«1s—z-—sz——(3793)~—1982-—7so (into) I
Repeat
savings.
and
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