Registered No. WB/SC-247
No. WB(Part-III)/2023/SAR-13 Extraordinary
Published by Authority
CHAITRA 20]
MONDAY, APRIL 10, 2023 [SAKA 1945
PART III—Acts of the West Bengal Legislature.
GOVERNMENT OF WEST BENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
No. 356-L.-10th April, 2023.—The following Act of the West Bengal Legislature, having been assented to by the Governor, is hereby published for general information:—
West Bengal Act VIII of 2023 THE WEST BENGAL AGRICULTURAL INCOME-TAX (NOTICES)
(REPEALING) ACT, 2023.
[Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Kolkata Gazette, Extraordinary, of the 10th April, 2023.]
Short title and
commencement.
An Act to repeal the West Bengal Agricultural Income-tax (Notices) Act, 1952. WHEREAS it is expedient to repeal the West Bengal Agricultural Income-tax (Notices) Act, 1952;
It is hereby enacted in the Seventy-fourth Year of the Republic of India, by the Legislature of West Bengal, as follows:-
1. (1) This Act may be called the West Bengal Agricultural Income-tax (Notices) (Repealing) Act, 2023.
West Ben. Act
XVII of 1952.
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THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 10, 2023 [PART III
Repeal of West
Ben. Act XVII of
1952.
Saving. The West Bengal Agricultural Income-tax (Notices) (Repealing) Act, 2023.
(Sections 2, 3.)
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. The West Bengal Agricultural Income-tax (Notices) Act, 1952 is hereby repealed.
3. Notwithstanding such repeal, anything done or any action taken under the West Bengal Agricultural Income-tax (Notices) Act, 1952, prior to repeal, shall be deemed to have been validly done or taken.
West Ben. Act
XVII of 1952.
By order of the Governor.
PRADIP KUMAR PANJA,
Pr. Secy. to the Govt. of West Bengal, Law Department.
Published by Law Department, Government of West Bengal and Printed at Saraswaty Press Ltd.(Government of West Bengal Enterprise), Kolkata 700 056.
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