Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh General Sales Tax (Amendment) Act, 1988 CONTENTS 1. Short Title 2. Amendment Of Section 18 3. Repeal Madhya Pradesh General Sales Tax (Amendment) Act, 1988 An Act further to amend the Madhya Pradesh General Sales Tax Act, 1958. BE it enacted by the Madhya Pradesh Legislature in the Thirty-ninth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Madhya Pradesh General Sale Tax (Amendment) Act, 1988. 2. Amendment Of Section 18 :- In section 18 of the Madhya Pradesh General Sales Tax Act, 1958 (No. 2 of 1959), after sub-section (8), the following sub-section shall be inserted, namely:- "(9) Notwithstanding anything contained in sub-section (8), assessment proceedings in respect of a dealer relating to the year ending in the calendar year 1985 shall be completed by the end of March, 1988.". 3. Repeal :- The Madhya Pradesh General Sales Tax (Second Amendment) Ordinance, 1987 (No. 6 of 1987) (See 1988 68 STC Statutes 111) is hereby repealed. The Statement of Objects and Reasons appended to the Madhya Pradesh General Sales Tax (Amendment) Bill, 1988 (No. 4 of 1988) (Madhya Pradesh Gazette, Extraordinary No. 68, dated the 17th February, 1988, page 394) runs as follows:- "In pursuance of the limitation provided for in sub-section (8) of section 18 of the Madhya Pradesh General Sales Tax Act, 1958 assessments of dealers in respect of the accounting years that ended in the calendar year 1985 had to be completed by 31st December, 1987. With a view to ensure the disposal of the large number of assessments particularly those of timber dealers which were pending as representations with regard to the incidence of tax on timber held in stock on 1st August, 1985 were being considered by the State Government, it was proposed to extend the period of limitation for disposal of these assessment cases up to 31st March, 1988. As the matter was urgent and the Legislative Assembly was not in session, the Madhya Pradesh General Sales Tax (Second Amendment) Ordinance, 1987 (No. 6 of 1987) (See 1988 68 STC Statutes III) was promulgated for the said purpose. It is now proposed to replace the said Ordinance by an Act of the State Legislature. 2. Hence the Bill."