Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Agricultural Income Tax (Amendment) Act, 2007 15 of 2007 [27 August 2007] CONTENTS 1. Short title, extent and commencement 2. Substitution of existing Schedule Assam Agricultural Income Tax (Amendment) Act, 2007 15 of 2007 [27 August 2007] PREAMBLE An Act further to amend the Assam Agricultural Income Tax Act, 1939. Whereas it is expedient further to amend the Assam Agricultural Income Tax Act, 1939 (Assam Act IX of 1939), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Fifty-eighth Year of Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Agricultural Income Tax (Amendment) Act, 2007. (2) It shall have the like extent as the principal Act. (3) It shall be deemed to have come into force on the first day of April, 2007. 2. Substitution of existing Schedule :- In the principal Act, for the existing Schedule, the following Schedule shall be substituted, namely:- "SCHEDULE [(See sections 2(oa), 3 and 6] A In the case of every company:- A. In the case of every company:- (a) The total income of which does not exceed Rs. 1,00,000.00 (one lakh) on the whole of the total income. Twenty five paise in the rupee. (b) The total income of which exceeds Rs. 1,00,000.00 (one lakh) on the whole of the total income. Thirty paise in the rupee. B. In the case of persons other than companies:- (a) On the first thirty thousand rupees of total agricultural income. Nil (b) On the next twenty thousand rupees of total agricultural income. Fifteen paise in the rupee. (c) On the next fifty thousand rupees of total agricultural income. Twenty five paise in the rupee. (d) On the balance of the total agricultural income. Thirty paise in the rupee."