Preamble
| [Kerala Act No. 1 of 1963] | |
An Act to amend the Kerala Contingency Fund Act, 1957
Preamble.- Whereas it is expedient to amend the Kerala Contingency Fund Act, 1957, for the purpose hereinafter appearing:
Be it enacted in the Thirteenth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Kerala Contingency Fund (Amendment) Act, 1963.
Section 2. Amendment of section 2
2. Amendment of section 2.- In sub-section (1) of section 2 of the Kerala Contingency Fund Act, 1957 (Act 6 of 1957), for the words "a sum of fifty lakhs of rupees" the words "a sum of one hundred and fifty lakhs of rupees" shall be substituted.