*[Orissa Cess (Amendment) Act, 1992**]* * *
| [Orissa Act No. 30 of 1992] | [23rd November, 1992] |
An Act further to Amend the Orissa Cess Act, 1962.
Be it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India as follows:-
* For the Bill, see Orissa Gazette, Extraordinary, dated the 10th March, 1992 (No. 351).
** For Report of the Select Committee Report see Orissa Gazette, Extraordinary, dated the 17th October, 1992 (No. 1404).
* * * [Received the assent of the Governor on the 23rd November, 1992, first published in an extraordinary issue of the Orissa Gazette, dated the 27th November, 1992]
1. Short title.- This Act may be called the Orissa Cess (Amendment) Act, 1992.
2. Amendment of section 12.- In the Orissa Cess Act, 1962 (Orissa Act 11 of 1962) in Section 12, for the words "six percentum", the words "twelve percentum" shall be substituted.