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The Meghalaya Amusements and Betting Tax (Amendment) Act, 1975
(Meghalaya Act No. 8 of 1975)
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[As Passed by the Legislative Assembly]
[Received the assent of the Governor on 23rd April, 1975]
Published in the Gazette of Meghalaya, Extraordinary, dated 28th April, 1975. An Act further to amend the Meghalaya Amusements and Betting Tax Act (Assam Act 6 of 1939) as adapted by Meghalaya Be it enacted by the Legislature of Meghalaya in the Twenty-sixth Year of the Republic of India as follows: 1. Short title, extent and commencement. - (1) This Act may be called the Meghalaya Amusements and Betting Tax (Amendment) Act, 1975. (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 Meghalaya Amusements and Betting Tax Act. - In the Meghalaya Amusements and Betting Tax Act (hereinbefore referred to as the Principal Act), in Clause (b) of sub-section (1) of Section 3-(1) in item (i), for the figures "25", the figures "35" shall be substituted;
(2) in item (ii), for the figures "50", the figures "70" shall be substituted;
(3) in item (iii), for the figures "60", the figures "80" shall be substituted.
