(1)This Act may be called the Kerala Finance Act, 2016.(2)Save as otherwise provided in this Act,-(i)Clause (b) of sub-section (8) of section 9 shall be deemed to have come into force on the 1st day of April, 2005;(ii)Clause (b) of sub-section (2) of section 9 shall be deemed to have come into force on the 1st day of April, 2013;(iii)Sub-clause (i) of clause (a) of sub-section (2) and item (d) of sub-clause (ii) of clause (a) of sub-section (2) of section 9 shall be deemed to have come into force on the Ist day of April, 2015;(iv)Clause (a) of section 7, section 8, item (a) of sub-clause (i) of clause (a) of sub-section (I) of section 9, item (a) of sub-clause (ii) of clause (a) of sub-section (2) of section 9, sub-section (4) of section 9, sub-clauses (i), (ii), (iii) and (v) of clause (a) of sub-section (16) of section 9 shall be deemed to have come into force on the Ist day of April, 2016;(v)Sub-clause (i) and sub-clause (ii) of clause (b) of section 7, item (b) and (c) of sub-clause (i) of clause (a) of sub-section (I) of section 9,· sub-clause (ii) of clause (a) of sub-section (I) of section 9,clause (b) of sub-section (I) of section 9, items (b) and (c) of sub-clause (ii) of clause (a} of sub-section (2) of section 9, sub-section (3) and sub-sections (5) to (7), clause (a) of sub-section (8) and sub-section (9) to (15) of section 9, sub-clause (iv), sub-clauses (vi), (vii), (viii) and (ix) of clause (a) of sub-section (16) of section 9 and clause (b) and sub-clauses (i), (ii), (iii), (v), (vi}, (vii) and (viii) of clause (c) of sub-section (16} of section 9 shall be deemed to have come into force on the 18th day of July, 2016;(vi)The remaining provisions of this Act shall come into force at once.
