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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Kerala - Subsection

Section 1(2)(a) in THE KERALA FINANCE ACT, 2020

(a)sub-section (10) of section 8 shall be deemed to have come into force on the 18th. day of May, 2020, sub-section (1) and sub-section (11) of section 8 shall be deemed to have come into force on the 30th day of June, 2020 and the remaining provisions of section 8 shall come into force on such date as the Government may by notification in the official Gazette, appoint;