Manipur act 007 of 1983 : The Manipur Professions, Trades, Callings And Employments Taxation (Second Amendment) Act, 1983

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Department
  • Finance Department
Ministry
  • Ministry of Law Department

Manipur di, Gazette

RXTHAOR

Ntna ny

PURLISHED BY AUTH

ORILY

. GOVERNMENT OF MANIPUR

ane

SECRETARIAT : LAW & LEGISLATIVE

AFFATRS

NOTIFI cATI ON Imphai, the 3rd November, 1983

"No. 2/19/83-Leg/L-—The following Act of the Legislature, ¥ received assent of the Governor on 3-11-83 is hereby Gazette. oo

Manipur.

THE MANIPUR PROFESSIONS, TRADES, CALLINGS AND

EMPLOYMENTS TAXATION (SECOND AMENDMENT} ACT, 1983 (Manipur Act No. 7 of 1983)

An

Act

further to amend the Manipur Professions, Trades, Callings aud Employ- ments Taxation Act, 198] (Manipur Act 5 of 198j). "

BE jtenacted by the Legislature of Manipur in ti irty-"

Year of the Republic of India as. follows :- Par ig the Thity-fourth J. (1) This Act may be called. the Manipur Pj i + Callings and Employments Taxation (Sccond Amendmeasya iageess , 3

(2) It shall be deemed to have i > With off.@ fay oF Apry bbe comeinto force with effect trom

2. The Schedule' annexed to the Mani Callings-and. Employments Taxati rOST siniet?

baereA ton Act, 1981 sh

sions, Tradesall bo substituted by at

7 DEPARTMENT / 3 hursday wn 989 (Kartika 12,

1905)

fonipur which published in the Manipur

A. SURKUMAR SINGH,

Under Secretary (Law) to the Govt. of Siiort title

and cum.

N.encenent.

Amendment

of Schedule. — -

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1

2

eTHE SCHEDULE (See Section 4), ¢ of every perso n

Rate of tax in the cas eT

Where the: total gross, annuus income-nmou

1. Doeg not exceed Rs., 10,000/— ~ 2. Exceeds Rs. 10,000/— but docs not

exceed Rs, 15,000/—

hs ~ 3, Exceeds Rs. 15,000/— but docs n ot

exceed Rs. 20,000/—

— 4. Exceeds Rs. 20,000/-- but d ocs not

exceed Rs. 25,000/—

5. Exceeds Rs. 25,000/ — Repeal and

=

3. (J) The Manj Fess "ades, ~ 'P 3.) he Manipur Professions, Trades, savings. Taxation (Second Amendment) Ordinance, No: 2 of 1983), is hereby repealed.

(2) Notwithstanding such repeal, 'anything done under the said Ordinance shall be deemed to taken under the corresponding provisions of this » & Sty,

————

nt of tax

Nil.

Rs, 100/ -

Ry, 1£0/—.

Rs. 200/—

Rs, 250/--"'.

; Callings and Em

ployments

1983 (Manipur Ordina

nce

or any 'action taken

have been done or

Act.

Manipur/350-C/3-Lls1b&30

71983,

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