NOTIFICATION
No. H. 12018/22/91-LJD, the 9thMay, 1991. The following Act of the Mizoram Legislative Assembly which received the assent of the Governor is hereby published for general information. The Mizoram Act No. 18 of 1991
The Mizoram (Sales of Petroleum & Petroleum Products including Motor
Spirt and Lubricants) Taxation (Amendment) Act, 1991.
(Received the assent of the Governor of Mizoram on the 6th May, 1991)
AN
ACT
further to amend the Mizoram (Sales of Petroleum and Petroleum products including Motor Spirit and Lubricants) Taxation Act, 1973.
Be it enacted by the Legislative Assembly of Mizoram in the Forty-Second Year of the Republic of India, as follows :-
1. (1) This Act may be called the Mizoram (Sales of Petroleum and Petroleum prod- ucts including Motor Spirit and Lubricants) Taxation ( Amendment) Act, 1991.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once. Vol XX Aizawl, Wednesday 15.5.1991 Vaisakha 25. S.E. 1913 Issue No. 99 Short title ex-
tent, and com-
mencement
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2. In the Mizoram (Sales of Petroleum and Petroleum products including Motor Spirit and Lubricants) Taxation Act 1973 (Act No 6 of 1974 ) as amended (hereabove referred to as the principal Act). in section 1 for sub-section (3) the following sub-section shall be substituted, namely :-
3. It shall be deemed to have come into force on First of April, 1990 for Motor Spirit and High Speed Diesel Oil, and on Fifteenth of May, 1990 for Liquified Petrolium Gas"
Dr. H.C. Thanhranga,
Joint Secretary to the Govt. of Mizoram,
Law, Judicial & Parliamentary Affairs Department
Amendment of
Section 1
Ex-99/1991 - 2 -
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram Printed at the Mizoram Government Press, Aizawl. C-700
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