Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Tax On Luxuries (Hotels, Lodging Houses And Hospitals) (Amendment) Act, 2013 18 of 2013 [08 August 2013] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 3 Assam Tax On Luxuries (Hotels, Lodging Houses And Hospitals) (Amendment) Act, 2013 18 of 2013 [08 August 2013] PREAMBLE An Act further to amend the Assam Tax On Luxuries (Hotels, Lodging Houses and Hospitals) Act, 1989. Whereas it is expedient further to amend the Assam Tax On Luxuries (Hotels, Lodging Houses and Hospitals) Act, 1989 (Assam Act V of 1989), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Sixty-fourth Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Tax on Luxuries (Hotels, Lodging Houses and Hospitals) (Amendment) Act, 2013. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of section 3 :- In the principal Act, in section 3, sub-section (4) shall be omitted and the existing sub-sections (5), (6), (7) and (8) shall be renumbered as sub-sections (4), (5), (6) and (7) respectively.