Back
THE UTTARANCHAL (THE UTTAR PRADESH ENTERTAINMENTS AND BETTING TAX ACT, 1979) (ADAPTATION AND MODIFICATION ORDER, 2002) (FIRST AMENDMENT) ACT, 2003
THE UTTARANCHAL (THE UTTAR PRADESH ENTERTAINMENTS AND BETTING TAX ACT, 1979) (ADAPTATION AND MODIFICATION ORDER, 2002) (FIRST AMENDMENT) ACT, 2003
[Act No. 23 of 2003]
PREAMBLE]
An Act further to amend the Uttaranchal (The Uttar Pradesh Entertainments and Betting Tax Act, 1979) (Adaptation and Modification Order, 2002) Act, 2003
It is hereby enacted by the State Assembly in the Fifty-fourth Year of the Republic of India as follows:--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Uttaranchal (The Uttar Pradesh Entertainments and Betting Tax Act, 1979) (Adaptation and Modification Order, 2002) (First Amendment) Act, 2003.
(2) It extends to the whole State of Uttaranchal.
(3) It shall come into force with immediate effect.
Section 2 - Amendment of Section 3-A of the Uttaranchal (The Uttar Pradesh Entertainments and Betting Tax Act, 1979) (Adaptation and Modification Order, 2002
In clause (a) of sub-section (1) of Section 3-A of the Uttaranchal (The Uttar Pradesh Entertainments and Betting Tax Act, 1979) (Adaptation and Modification Order, 2002) for the words, "One rupee fifty paise" the words "Three rupees" shall be substituted.
