87
ASSAM ACT XXIX OF 1972
THE ASSAi\1 S.'\LES TAX (AMENDMENT) ACf, 1972
[Received the assent of the Governor on the 8th December, 1972
(Published in the Assam Gazette Extraordinary, dated the I :Jth Dece mber 1972.
An Ac t
furt11er to amend the Assa1n Sales Tax Act, 1947
Preamble. Whereas it is expeQ.ient further to amend the As'am Act Assam Sale, Tax Act, 1947, he1einafter called the~~~£ of principal Act, in the manner hereinafter appearing; 9 ·
It is hereby enacted in the Twenty-third Year of the Rei'ublic of India as follows:-
Sho1t title, l. 1 l) This Act may be ca11rd the Assam Sales extent and Tax (Amendment) Act 1972.
commenee- ' ment.
(2) It shall have th<:: like ext<? t as the principal Act.
(3) It shall come into force c.t once.
Amen~ment '.2. In section 15 of the principal Act, for sub-1ection GfSection 15 (3) the following ~hall be substituted namely:- of Assam Act • XVII of 1947. "(3) from the resultant balance an amount arrh·ed
at by applying the follo wing formula -
Rate of tax x resultant balance <•5 mentioned above -----------------------
100 plus rate of tax,
Explanation.-Whcre tht net turnover of a dealer is taxable at different rates, the aforesaid formula shall be applied se.parately in respect of each part of the turn ever liable to a different rate of tax."
Amendment 3. In Schedule II to the princip' I Act; for item of Schedule No,2 the following shall be substituted namely:- II to Assam ' Act XVII of 1947. "2. Ready-made garments mnde of textiles not '.'T ~re e
· · h · f c b · p a1se m the containing any synt etrc yarn o 1a nc... ...... ...... ••• ,, rupee.
Amendment 4. In Schedule III to the principal Act, for item of Schedule No.48 the following shall be substituted namely:-III to Assam ' ~ Act XVII of 1947.
"48. Ayurvedic, cines."
Homeopathic and Unani medi- '