Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Motor Vehicles Taxation (Amendment) Act, 2003 04 of 2004 [02 March 2004] CONTENTS 1. Short title, extent and commencement 2. Repeal and saving 3. Amendment of Schedule Assam Motor Vehicles Taxation (Amendment) Act, 2003 04 of 2004 [02 March 2004] PREAMBLE An Act further to amend the Assam Motor Vehicles Taxation Act, 1936. Whereas it is expedient further to amend the Assam Motor Vehicles Taxation Act, 1936 (Assam Act No. IX of 1936), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Fifty-Fourth Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Motor Vehicles Taxation (Amendment) Act, 2003. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Repeal and saving :- In the principal Act, in the Schedule, in Article II, for Entry 10, the following Entry shall be substituted, namely:- "10. All Assam Super Deluxe Contract Carriage. Rs. 50,000.00 (Annual Tax) Rs. 12,500.00 (Quarterly Tax)" 3. Amendment of Schedule :- (1) The Motor Vehicles Taxation (Amendment) Ordinance, 2003 (Assam Ordinance No. 11 of 2003) is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.