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The Meghalaya Amusements and Betting Tax (Amendment) Act, 1981
(Meghalaya Act No. 9 of 1981)
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[As passed by the Assembly]
[Received the assent of the Governor on the 10th April, 1981]
[No. LL. 81/81/12, dated the 11th April, 1981.] - The following Act of the Meghalaya Legislative Assembly which received the assent of the Governor is hereby published for general information. An Act further to amend the Meghalaya Amusements and Betting Tax Act (Assam Act VI of 1939), as adopted by Meghalaya (hereinafter referred to as the principal Act) Be it enacted by the Legislature of Meghalaya in the Thirty-second year if the Republic of India as follows: 1. Short title, extent and commencement. - (1) This Act may be called the Meghalaya Amusements and Betting Tax (Amendments) Act, 1981. (2) It shall have the like extent as the principal Act. (3) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment of Section 3 (1) (b) of the principal Act. - In the principal Act, in Clause (b) of sub-section (1) of Section 3,-(i) in item (i), for the figures "35", the figures "50" shall be substituted;
(ii) in item (ii), for the figures "70", figures "80" shall be substituted; and
(iii) in item (iii), for the figures "80", the figures "100" shall be substituted.
