Preamble
| [Kerala Act No. 3 of 1979] | |
An Act further to amend the Kerala Contingency Fund Act, 1957
Preamble.- Whereas it is expedient further to amend the Kerala Contingency Fund Act, 1957, for the purpose hereinafter appearing;
Be it enacted in the Thirtieth 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 Contingency Fund (Amendment) Act, 1979.
(2) It shall be deemed to have come into force on the 17th day of November 1978.
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 (6 of 1957) hereinafter referred to as principal Act, for the words "five hundred lakhs of rupees", the words "eight hundred lakhs of rupees" shall be substituted.
Section 3. Repeal and saving
3. Repeal and saving.- (1) The Kerala Contingency Fund (Second Amendment) Ordinance, 1978 (28 of 1978), is hereby repealed.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.