ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT: : : LEGISLATIVE BRANCH
NOTIFICATION
The 14th August, 2013 No. LGL.109/2008/53.- The following Act of the Assam LegislativeAsseinbly which received the assent of the Governor is hereby published for general information~
ASSAM ACT NO. XVII OF 2013
(Received the assent of the Governor on 8th August, 2013)
THE ASSAM ENTRY TAX (AMENDMENT) ACT, 2013
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1918 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 14, 2013
Preambk.
Sbort tltle, extent
andeoalllellce-
meirt.
Amendment or
Scbedllle.
AN
ACT
further to amend the Assam Entry Tax Act, 2008. Whereas it is expedient further to amend the Assam Entry Tax Act, Assam 2008, hereinafter refemd to as the principal Act, in the manner hereinafter Act . m~ appeanng; . 2008.
. It is hereby enacted in the Sixty-fourth Year of Republic of India as follows:-
1. (1) This Act may be called the Assam Entry Tax (Amendment) Ac.1,
2013.
2.
(2) It shall have the like extent as the principal Act. (~) It shall come into force at once.
In the principal Act, in the Schedule, for Serial No. 51 with entries thereto, the following shall be substituted, namely:-
"S 1. (i) Chemicals excluding plastic sranuJC!l 'I~
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'
(ii) Plastic granules i".
MOHD. ABDUL HAQUE,
Commissioner and Secretary to the Govt. of Assam, Legislative Department, Dispur.
Guwithati :- Printed and Published by the Dy. Director (P & S), Directorate of Ptg. & Sty. Assam, Guwahati-21. Ex Gazette No. 697- 300 + 600 - 14 - 8 - 2013.
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JI
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