Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Court-Fees (Second Amendment) Act, 1958 20 of 1958 CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Schedule Ii, Article 11 Assam Court-Fees (Second Amendment) Act, 1958 20 of 1958 An Act further to amend the Court - Fees Act, 1870 (Act VII of 1870) in its application to Assam. Whereas it is expedient further to amend the Court-Fees Act, 1870 (Act VII of 1870), hereinafter called the Principal Act, in its application to Assam in the manner hereinafter appearing; It is hereby enacted in the Ninth Year of the Republic of India as follows: Received the assent of the Governor on the 16th June, 1958, published in the Assam Gazette, Extraordinary, dated the 18th June, 1958. 1. Short Title, Extent And Commencement :- (i) This Act may be called the Assam Court-Fees (Second Amendment) Act, 1958. (ii) It extends to the whole of the State of Assam. (iii) It shall come into force at once. 2. Amendment Of Schedule Ii, Article 11 :- In Clause (c) in the second column in Art. 11 of Schedule II to the Principal Act, a full stop shall be inserted after the figure "1939" and the words "or to an appellate authority prescribed under the Assam Sales Tax Act, 1947" following the figure "1939" be deleted.