Preamble
| [Kerala Act No. 19 of 1978] | |
An Act to amend the Kerala Chitties Act, 1975
Whereas it is expedient to amend the Kerala Chitties Act, 1975, for the purpose hereinafter appearing;
Be it enacted in the Twenty-ninth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Kerala Chitties (Amendment) Act, 1978.
(2) It shall be deemed to have come into force on the 3rd day of May, 1978.
Section 2. Insertion of new section 70A
2. Insertion of new section 70A.- In the Kerala Chitties Act, 1975 (23 of 1975) (hereinafter referred to as the principal Act), after section 70, the following section shall be inserted, namely:-
"70A. Power to exempt.- The Government may, by notification in the Gazette and for reasons to be specified in such notification, exempt any company owned by the Government of Kerala or any co-operative society registered or deemed to be registered under the Kerala Co-operative societies Act, 1969 (21 of 1969), from all or any of the provisions of this Act.".
Section 3. Repeal and saving
3. Repeal and saving.- (1) The Kerala Chitties (Amendment) Ordinance, 1978 (13 of 1978), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.