Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Entry Tax (Amendment) Ordinance, 2008 [12 September 2008] CONTENTS 1. Title And Commencement 2. Amendment Of Long Title 3. Amendment Of Preamble 4. Amendment Of Section 1 Assam Entry Tax (Amendment) Ordinance, 2008 [12 September 2008] The following Ordinance which received the assent of the Governor is hereby published or general information. Assam Ordinance No. II of 2008 The Assam Entry Tax (Amendment) Ordinance, 2008 An Ordinance To amend the Assam Entry Tax Act, 2008 Whereas the Legislative Assembly of the State of Assam in not in session and the Governor of the Assam is satisfied that circumstances exist which render it necessary for him to take immediate action for amending the Assam Entry Tax Act, 2008, hereinafter referred to as the principal Act. Now, therefore, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor of Assam is pleased to promulgate, in the Fifty-ninth Year of Republic of India, the following Ordinance, namely:- 1. Title And Commencement :- (1) This Ordinance may be called the Assam Entry Tax (Amendment) Ordinance, 2008. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment Of Long Title :- In the principal Act, in the long title, after the words "within the State of Assam", the words and the punctuation marks "and to validate certain taxes imposed on entry of goods into any local area in Assam for consumption, use or sale therein and for matters connected thereto or incidental thereto" shall be inserted. 3. Amendment Of Preamble :- In the principal Act, in the preamble, after the words "within the State of Assam", the words "and to validate certain taxes imposed on entry of goods into any local area in Assam for consumption, use or sale therein" shall be inserted. 4. Amendment Of Section 1 :- In the principal Act, in section 1, for sub-section (3), the following shall be substituted, namely:- "3. It shall be deemed to have come into force on and from the first day of October, 2001, i.e., the date on which the Assam Entry Tax Act, 2001 came into force." Shiv Charan Mathur Govrnor of Assam Mohd. A. Haque Secretary to the Govt of Assam, Legislative Department, Dispur. Government of Assam Orders by the Governor Legislative Department - Legislative Branch