KERALA FINANCE (No. 02) ACT,
2007 THE KERALA FINANCE (No. 02) ACT, 2007 [Act No. 16 of 2007][1] [28th July, 2007] An Act to give effect to the financial proposals of the
Government of Kerala for the financial year 2007-08 Whereas,
it is expedient to amend the Kerala Tax on Paper Lotteries Act, 2005, to give
effect to the financial proposals of the Government of Kerala for the Financial
Year 2007-08; BE it
enacted in the Fifty-eighth Year of the Republic of India as follows:- (1)
This Act may be called the Kerala Finance
(No. 2) Act, 2007. (2)
It shall be deemed to have come into force on
the 1st day of April, 2007. In the
Kerala Tax on Paper Lotteries Act, 2005 (20 of 2005), in sub-section (1) of
section 6,- (i)
in clause (a), for the words "Ten lakh
rupees**, the words "Fifteen lakh rupees" shall be substituted, (ii)
in clause (b), for the words "Two lakh
fifty thousand rupees", the words "Five lakh rupees" shall be
substituted [1]
Received the assent of Governor on the 28th July, 2007
and published in the Kerala Gazette Extraordinary No. 1394 dated 28th July,
2007
Preamble - KERALA FINANCE (No. 02) ACT, 2007PREAMBLE