PUNJAB GOVT.GAZ. (EXTRA), FEBRUARY 05, 2013 (MAGHA 16, 1934 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB NOTIFICATION
The Sth February, 2013 No. 9-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th January, 2013, is hereby published for general information :
THE PUNJAB (INSTITUTIONS AND OTHER BUILDINGS) TAX (AMENDMENT) ACT, 2012
(Punjab Act No. 9 of 2013)
AN
57
ACT
further to amend the Punjab (Institutions and Other Buildings) Tax Act, 20I1.
BE it enacted by the Legislature of the State of Punjab in the Sixty-third Year'of the Republic of India as follows:
1. (1) This Act may be called the Punjab (Institutions and Other Buildings) Tax (Amendment) Act, 2012.
(2) It shall be deemed to have come into force on and with effect from the 4th day of December, 2012.
2 In the Punjab (Institutions and Other Buildings) Tax Act, 2011, in
section 2, in clause (), for the word "hospitals", the words and brackets
"hospitals (excluding those run by charitable trust or society)" shall be
3. () The Punjab (Institutions and Other Buildings) Tax
(Amendment) Ordinance, 2012 (Punjab Ordinance No. 16 of 20 12), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in
sub-section (), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
H.P.S. MAHAL,
0147/2-2013/Pb. Govt. Press, S.A.S. Nagar
Secretary to Government of Punjab, Department of Legal and legislative Affairs.
Short title and
commencement.
Amendmnent in
section 2 of Punjab Act 9 of 2011.
Repeal and savings.
substituted.
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 05,2013 57 (MAGHA 16, 1934 SAKA)
PART I DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
- NOTIFICATION
The 5th February, 2013
No. 9-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th January, 2013, is hereby published for general information :-
THE PUNJAB (INSTITUTIONS AND OTHER BUILDINGS) TAX ’ (AMENDMENT) ACT, 2012
(Punjab Act No. 9 of 2013)
AN
ACT
further to amend the Punjab (Institutions and Other Buildings) Tax
Act, 2011.
BE it enacted by the Legislature of the State of Punjab in the Sixty-third
Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab (Institutions and Other
Buildings) Tax (Amendment) Act, 2012.
(2) ltshall be deemed to have come into force on and with effect
from the 4th day of December, 2012.
2. In the Punjab (Institutions and Other Buildings) Tax Act, 2011, in
section 2, in clause (f), for the word "hospitals", the words and brackets
"hospitals (excluding those run by charitable trust or society)" shall be
substituted.
3. (1) The Punjab (Institutions and Other Buildings) Tax
(Amendment) Ordinance, 2012 (Punjab Ordinance No. 16 0f2012), is hereby
repealed.
(2) Notwithstanding such repeal, anything don e or any action
taken under the principal Act, as amende d by the Ordinance referred © in
sub-section (1), shall be deemed to have be en done or taken under the principal
Act, as amended by this Act.
M
1 4
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and legislativ e Affairs.
0147/2-2013/Pb. Govt. Press, S.A.S. Nagar
Short title and
commencement.
Amendment in
section 2 of
Punjab Act 9 of
2011.
Repeal and savings.