Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Electricity Duty (Amendment) Act, 2012 19 of 2012 [10 September 2012] CONTENTS 1. Short title and commencement 2. Amendment of Schedule 3. Repeal and saving Goa Electricity Duty (Amendment) Act, 2012 19 of 2012 [10 September 2012] PREAMBLE AN ACT further to amend the Goa, Daman and Diu Electricity Duty Act, 1986 (Act 7 of 1986). Be it enacted by the Legislative Assembly of Goa in the Sixty-third Year of the Republic of India, as follows:-- 1. Short title and commencement :- (1) This Act may be called the Goa Electricity Duty (Amendment) Act, 2012. (2) It shall be deemed to have come into force on the 9th day of May, 2012. 2. Amendment of Schedule :- In the Schedule appended to the Goa, Daman and Diu Electricity Duty Act, 1986 (Act 7 of 1986) (hereinafter referred to as the "principal Act"),-- (I) in PART-A, for the figures "18", wherever they occur, the figures "20" shall be substituted; (II) in PART-B, for the figures "58", wherever they occur, the figures "70" shall be substituted; (III) in PART-C, for the figures "58", wherever they occur, the figures "70" shall be substituted; (IV) in PART-D, for the figures "18", the figures "20" shall be substituted; and (V) in PART-E, for the figures "18", the figures "20" shall be substituted. 3. Repeal and saving :- (1) The Goa Electricity Duty (Amendment) Ordinance, 2012 (Ordinance No. 1 of 2012) is hereby repealed.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.