Section 21 in The Meghalaya Prevention Of Gambling Act, 1970
21. Amendment of Assam Act 6 of 1939.
The Assam Amusements and Betting Tax Act, 1939, shall stand amended as follows:-(1)For the word ‘Assam’ wherever it occurs, the word “Meghalaya” shall be substituted; and for the words “State Government”, Government of Assam”, and “State Government of Assam”” wherever they occur, the words “Government of Meghalaya” shall be substituted(2)For sub-sections (2) and (3) of section 1, the following sub-section shall be substituted, namely:-“(2) Is extends to the whole of Meghalaya except Shillong.”(3)In section 14, clauses (3A) and (7) shall be omitted.(4)In section 18, sub-sections (3), (4) and (5) shall be omitted.
