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THE ASSAM COURT-FEES (SECOND AMENDMENT) ACT, 1958
THE ASSAM COURT-FEES (SECOND AMENDMENT) ACT, 1958
Received the assent of the Governor on the 16th June, 1958, published in the Assam Gazette, Extraordinary, dated the 18th June, 1958
[ Act No. 20 of 1958]
PREAMBLE
An Act further to amend the Court - Fees Act, 1870 (Act VII of 1870) in its application to Assam.
Whereas it is expedient further to amend the Court-Fees Act, 1870 (Act VII of 1870), hereinafter called the Principal Act, in its application to Assam in the manner hereinafter appearing;
It is hereby enacted in the Ninth Year of the Republic of India as follows:
Section 1 - Short title, extent and commencement
(i) This Act may be called the Assam Court-Fees (Second Amendment) Act, 1958.
(ii) It extends to the whole of the State of Assam.
(iii) It shall come into force at once.
Section 2 - Amendment of Schedule II, Article 11
In Clause (c) in the second column in Art. 11 of Schedule II to the Principal Act, a full stop shall be inserted after the figure "1939" and the words "or to an appellate authority prescribed under the Assam Sales Tax Act, 1947" following the figure "1939" be deleted.
