Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Barge (Taxation On Goods) (Amendment) Act, 2012 8 of 2012 [21 August 2012] CONTENTS 1. Short title and commencement 2. Amendment of section 3 3. Repeal and saving Goa Barge (Taxation On Goods) (Amendment) Act, 2012 8 of 2012 [21 August 2012] PREAMBLE AN ACT further to amend the Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985 (Act 22 of 1985). Be it enacted by the Legislative Assembly of Goa in the Sixty-third Year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Goa Barge (Taxation on Goods) (Amendment) Act, 2012. (2) It shall be deemed to have come into force on the 7th day of June, 2012. 2. Amendment of section 3 :- In section 3 of the Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985 (Act 22 of 1985) (hereinafter referred to as the "Principal Act"), for the words "forty paise per ton", the words "one rupee per ton" shall be substituted. 3. Repeal and saving :- (1) The Goa Barge (Taxation on Goods) (Amendment) Ordinance, 2012 (Ordinance No. 5 of 2012) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.