Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Betting Tax (Amendment) Act, 2010 [30 April 2010] CONTENTS 1. Short Title 2. Amendment Of Section 8 Of Bom. Vi Of 1925 Bombay Betting Tax (Amendment) Act, 2010 [30 April 2010] In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Bombay Betting Tax (Amendment) Act, 2010 (Mah. Act No. XV of 2010), is hereby published under the authority of the Governor. By order and in the name of the Governor of Maharashtra, H. B. Patel, Secretary to Government, Law and Judiciary Department. Maharashtra Act No. XV of 2010. (First published, after having received the assent of the Governor, in the Maharashtra Government Gazette , on the 30th April 2010) An Act further to amend the Bombay Betting Tax Act, 1925 Whereas it is expedient further to amend the Bombay Betting Tax Act, 1925, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-first Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Bombay Betting Tax (Amendment) Act, 2010. 2. Amendment Of Section 8 Of Bom. Vi Of 1925 :- In section 8 of the Bombay Betting Tax Act, 1925, sub-section (1), for the figures and words 25 per cent. The figures and words 30 per cent. Shall be substituted.