West Bengal Entertainment-cumamusement Tax Act, 1982

Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, dated the 28th September, 1982. An Act to provide for the levy and collection of [luxury-cum-entertainment and amusement tax] [Words substituted by W.B. Act 15 of 1983.] [* * * * ] [Words omitted by W.B. Act 16 of 1994.] in West Bengal. Whereas it is expedient to provide for the levy and collection of [luxury-cum-entertainment and amusement tax] [Words substituted by W.B. Act 15 of 1983.] [* * * * *] [Words omitted by W.B. Act 16 of 1994.]in West Bengal for raising additional resources for the benefit of the State and for matters connected therewith or incidental thereto; It is hereby enacted as follows :-

Act number

Act 6 of 1982

Year

1982

Enacted on

28-09-1982

In force from

28 September 1982

Jurisdiction

West Bengal State Act

Subjects

Taxation

Read the full text of West Bengal Entertainment-cumamusement Tax Act, 1982 section by section on LawLens.

Official source: India Code