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THE UTTARANCHAL (THE UTTAR PRADESH TRADE TAX ACT, 1948) (ADAPTATION AND MODIFICATION ORDER, 2002) (SECOND AMENDMENT) ACT, 2003
THE UTTARANCHAL (THE UTTAR PRADESH TRADE TAX ACT, 1948) (ADAPTATION AND MODIFICATION ORDER, 2002) (SECOND AMENDMENT) ACT, 2003
[Act No. 24 of 2003]
PREAMBLE
An Act for amendment of the Uttaranchal (The Uttar Pradesh Trade Tax Act, 1948) Adaptation and Modification Order, 2002
It is hereby enacted 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 Trade Tax Act, 1948) (Adaptation and Modification Order, 2002) (Second Amendment) Act, 2003.
(2) It extends to the whole of Uttaranchal.
(3) It shall come into force with immediate effect.
Section 2 - Amendment of Section 2 of the Uttaranchal (The Uttar Pradesh Trade Tax Act, 1948) Adaptation and Modification Order, 2002
The Uttaranchal (The Uttar Pradesh Trade Tax Act, 1948) Adaptation and Modification Order, 2002. (Hereinafter referred to as the principal Act) in clause (b) for the words "A Joint Commissioner or a Deputy Commissioner" the words "or a Joint Commissioner" shall be substituted.
Section 3 - Amendment of Section 4-B
In Section 4-B of the principal Act in sub-section (4), in Clause III for the words "Deputy Commissioner" the words "Joint Commissioner" shall be substituted.
Section 4 - Amendment of Section 10
In Section 10 of the principal Act in sub-section (1), in clause (b) for the words "Deputy Commissioner" the words "Joint Commissioner" shall be substituted.
Section 5 - Amendment of Section 10-B
In Section 10-B of the principal Act in sub-section (1), for the words "Deputy Commissioner" the words "Joint Commissioner" shall be substituted.
Section 6 - Amendment of Section 13-A
In Section 13-A of the principal Act in sub-section (6), for the words "Assistant Commissioner" the words "Deputy Commissioner" shall be substituted.
Section 7 - Repeal and savings
(1) The Uttaranchal (The Uttar Pradesh Trade Tax Act, 1948) (Adaptation and Modification Order, 2002) (Second Amendment) Ordinance, 2003 (Ordinance No. 7 of 2003) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the ordinance referred in sub-section (1), shall be deemed to have been done or taken under this Act, as if the provisions of this Act were in force at all material times.
