Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Amusements And Betting Tax (Amendment) Act, 1972 25 of 1972 [13 October 1972] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 3 of Assam Act VI of 1939 Assam Amusements And Betting Tax (Amendment) Act, 1972 25 of 1972 [13 October 1972] PREAMBLE An Act further to amend the Assam Amusements and Betting Tax Act, 1939 Whereas it is expedient further to amend the Assam Amusements and Betting Tax Act, 1939 (Assam Act VI of 1939), hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Twenty-third Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Amusements and Betting Tax (Amendment) Act, 1972. (2) It shall have the like extent as the principal Act. (3) It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint. 2. Amendment of Section 3 of Assam Act VI of 1939 :- In Section 3, of the principal Act, in subsection (1), in clause (b),-- (1) in sub-clause (i), for the words "twenty-five" the word "forty" shall be substituted; (2) in sub-clause (ii), for the word "fifty", the word "eighty" shall be substituted; (3) in sub-clause (iii), for the word "sixty", the word "one hundred" shall be substituted.