(1)This Act may be called the Kerala Finance Act, 2007.(2)(a)sub-clause(iii)of clause(a)of sub-section (1), clause (b) of sub-section (3), clause (b) of sub-section (5), sub-section (8), sub-section (9) and sub-clause (x) of clause (b) of sub-section (13) of section 7 shall be deemed to have come in to force on the 1st day of April, 2005;(b)sub-section (1) of section 3, clause (c) of sub-section (2) and sub-section (11) of section 7 shall be deemed to have come into force on the 1st day of April, 2006;(c)sub-clause (i) of clause (b) and sub-clause (i) of clause (c) of sub-section (13) of section 7 shall be deemed to have come into force on the 1st day of July, 2006;(d)sub-clause (ii) of clause (a) and sub-clauses (vi) and (xi) of clause (b) of sub¬section (13) of section 7 of this Act shall be deemed to have come into force on the 1st day of May, 2007;(e)sub-clause (iii) of clause (a) and sub-clause (xii) of clause (b) of sub-section (13) of section 7 shall be deemed to have come into force on the 1st day of June, 2007;(f)The remaining provisions of this Act shall be deemed to have come into for on the 1st day of April, 2007.
