Preamble
| [Kerala Act No. 21 of 1977] | |
An Act further to amend the Kerala Electricity Duty Act, 1963
Preamble.- Whereas it is expedient further to amend the Kerala Electricity Duty Act, 1963, for the purpose hereinafter appearing;
Be it enacted in the Twenty-eight Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Kerala Electricity Duty (Amendment) Act, 1977.
Section 2. Amendment of section 8
2. Amendment of section 8.- In section 8 of the Kerala Electricity Duty Act, 1963 (23 of 1963), for the words "twelve per cent", the words "eighteen per cent" shall be substituted.