Preamble
| [Kerala Act No. 10 of 1968] | |
An Act further to amend the Kerala Surcharge on Taxes Act, 1957
Preamble.- Whereas it is expedient further to amend the Kerala Surcharge on Taxes Act, 1957, for the purpose hereinafter appearing;
Be it enacted in the Nineteenth 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 Surcharge on Taxes (Amendment) Act, 1968.
(2) It shall be deemed to have come into force on the 1st day of September, 1967.
Section 2. Amendment of section 3
2. Amendment of section 3.- In section 3 of the Kerala Surcharge on Taxes Act, 1957 (11 of 1957), in the proviso to sub-section (1), for the words "two per centum", in both the places where they occur, the words "three per centum" shall be substituted.