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2 39'T -hT ITWT, 2 2 R14;4 t 197 6
No. 4974/XYII-y-12-175-76
Dated Lucknow, November 22, 1976
In pursuance of the provisions of clause (3) of Article 348 of the Constitution of India
the Governor is pleased to order the publication of the following English translation of the
Uttar Pradesh Ganna (Kraya Kar) (Sanshodhan) Adhiniyam, 1976 (Uttar Pradesh Adhiniyam
Sankhya 44 of 1976) as passed by 4the Uttar Pradesh Legislature and assented to by the
Governor on November 19, 1976:
THE UTTAR PRADESH SUGARCANE (PURCHASE TAX)
(AMENDMENT) ACT, 1976
[U.?. Act NO. 44 OF 1976]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
further to amend the Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961
IT is HEREBY enacted in the Twenty-seventh Year of the Republic of India
as follows :—
Short title. I. This Act may be called the Uttar, Pradesh Sugarcane (Purchase Tax)
(Amendment) Act, 1976.
Amendment of 2. In section 7 of the U. P. Sugarcane (Purchase Tax) Act, 1961, after section 7 of U. P.
Act no. 9 of 1961. sub-section (1) , the following sub-section shall be inserted, namely :—
" (1-A) Without prejudice to any other remedy provided by this Act,
the power conferred on the Sugar Commissioner by sub-clause (iii) of
clause (b) of sub-section (1) may also be exercised in case the unit
is being worked without the tax due under this Act being paid."
qrm
ir:117 9-1-c 11:177,
1.1.134 I
4.10:,,170I0c00--gOcnso 372 Fro (1-41110)--1 9 / 6--750 ) I
2 3313331 EIHTE'TUT W35, 22 i353?) 1976
No. 4974/XVII-v-1‘_175-76
Dated Lucknow, November 22, 1976
In pursuance of the provisions of clause (3) of Article 348 of the Constitution of India 7
the Governor is pleased to order the publication of the following English translation ofthe
Utmr Pradesh Ganna (Kraya Kar) (Sa ushodhau) Adhiniyam, 1976 (Uttar Pradesh Adhiniyam
‘ Sankhya 44 of 1976) as passed. by lithe Uttar Pradesh Legislature and assented to by the
Governor on November 19, 1976:
THE UTTAR PRADESH SUGARCANE (PURCHASE T'AX)
(AMENDMENT) ACT, 1976 V
[U. P. Aer NO. 44 OF 1976]
(As passed by the Utter Pmdesh Legislature)
AN
ACT
further to amend the Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961
IT rs HEREBY enacted in the Twenty-seventh Year of the Republic of India
as follows :—
Short title. 1. This Act may be called the UttarMPradesh Sugarcane (Purchase Tax)
(Amendment) Act, 1976,
Amendment of 2, In section 7 of the U. R Sugarcane (Purchase Tax) Act. 1961, after
7:33:5’ggé6? subsection (1), the following subsection shall be inserted, namely :—
“(l-A) Without prejudice to any other remedy provided by this Act,
the power conferred on the Sugar Commissioner by sub-clause (iii) of
clause (b) of sub-section (1) may also be exercised in case the unit
is being worked without the tax due under this Act being paid."
war at
afiwrn are nine,
Effie I
Ifiojzgog‘gq}0uqotfia 372 are (f:aro)——19;e——7so (Fro) I