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KERALA GAZETTE
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EXTRAORDINARY
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PUBLISHED BY AUTHORITY
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mlClllrumcmnJlCll<>, 7th August 2015 (lJ0eJl<> 4 } i1 6lru~ 1190 .e.ro.G6ls.e.o 22 Vol. .IV Thiruvananthapuram, 22nd Karkadakam 1190 Friday 1937 LUli:Jrum>o 16
16th Sravana 1937
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No.
GOVERNMENT OF KERALA
Law (Legislation-A) Department
ERRATUM
1847
No. 5959/Leg. A2/2015/Law. 7th August, 2015 Dated, Thiruvananthapuram, llnd Karkadakam, 1190 16th Sravana, 1937.
S. R. 0. No. 504/2015.-In the Kerala Firiance Act, 2015 (Act No. 11 of 20 15) issued under Notification No. 59 59/Leg. A2/20 15/Law dated 29th July, 2015 and published in the Kerala Gazette Extraordinary No. 1784 dated 29th July, 2015, iri section 1, in sub-section (2), in sub-clause (i) for "(xiii)" read "(xii)" . ·
By order of the Governor,
S. KUMAR! SUDHA,
Special Secretary (Law).
PRINTED AND PUBLISHED BY THE SUPERINTENDENT OF GOVERNMb""NT PRESSES , AT THE GOVERNMENT CENfRAL PRESS, THIRUVANANTHAPURAM, 2015. 33/3169/2015/S-3.
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Explanatory Note
(This does not form part of the erratum, but is intended to indicate its general purport.)
In the Kerala Finance Act, 2015, in section 1, in sub-section (2), in clause (i) a typographical error has crept in. The Government have decided to correct the mistake through an erratum. The erratum is intended to achieve the above object.
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