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THE ORISSA ELECTRICITY (DUTY) AMENDMENT ACT, 1979
THE ORISSA ELECTRICITY (DUTY) AMENDMENT ACT, 1979
[For the Bill see Orissa Gazette, Extraordinary, dated the 17th September, 1979 (No. 1773)]
[Received the assent of the Governor on the 17th October 1979, first published in an extraordinary issue of the Orissa Gazette, dated the 19th October 1979]
An Act to Amend the Orissa Electricity (Duty) Act, 1961
BE it enacted by the Legislature of the State of Orissa in the Thirtieth Year of the Republic of India, as follows:-
Short title and commencement.
1. (1) This Act may be called the Orissa Electricity (Duty) Amendment Act, 1979
(2) It shall be deemed to have come into force on the 18th day of August, 1979.
Amendment of section 3.
Orissa Act 14 of 1961.
2. In section 3 of the Orissa Electricity (Duty) Act, 1961,-
(a) in sub-section (3) , for clause (b), the following clause shall be substituted, namely:-
“(b) the rate charged by the Board for consumption of energy in respect of similar categories of consumers, in cases under clauses (iii) and (iv) thereof”.
Repeal and savings.
Orissa Ordinance No. 15 of 1979.
3. (1) The Orissa Electricity (Duty) Amendment Ordinance, 1979 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by this Act.
