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THE ARUNACHAL PRADESH EXCISE (AMENDMENT) ACT, 1993
THE ARUNACHAL PRADESH EXCISE (AMENDMENT) ACT, 1993
(Act No. 7 of 1993)
Received the assent of the Governor on 1st November, 1993.
An Act further to amend the Arunachal Pradesh Excise Act, 1993 (Act No. 6 of 1993).
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Forty-fourth Year of the Republic of India as follows :—
1. (1) This Act may be called the Arunachal Pradesh Excise (Amendment) Act, 1993.
(2) It shall extend to the whole of the State of Arunachal Pradesh.
(3) It shall come into force on such date as the Government may, by notification appoint and such date may be notified for different areas.
Amendment of Section 7.
2. In the Arunachal Pradesh Excise Act, 1993 (hereinafter referred to as the principal Act), after section 7 the following proviso shall be inserted namely:—
"Provided also the State Government may give general or special permission for its import, on satisfying with such conditions as imposed and on such payment of duty, if any, payable under Chapter V or on execution of bond for such payment thereof".
Amendment of Section 8.
3. In section 8 of the principal Act, the following proviso shall be inserted, namely :—
“Provided also the State Government may allow its export or transport on satisfying with such conditions as imposed and on payment of such duty, if any, payable under Chapter V or on execution of bond for such payment thereof”.
Amendment of Section 22.
4. In section 22 of the principal Act, after the words "local areas" an before the words "in respect of", the word "or” shall be inserted.
