Karnataka Excise (Amendment) Act, 2009
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Excise (Amendment) Act, 2009 19 of 2010 [16 April 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 67 Karnataka Excise (Amendment) Act, 2009 19 of 2010 [16 April 2010] A Act further to amend the Karnataka Excise Act, 1965. Whereas, it is expedient further to amend the Karnataka Excise Act, 1965 (Karnataka Act 21 of 1966) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the Sixtieth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Excise (Amendment) Act, 2009. (2) It shall come into force at once. 2. Amendment Of Section 67 :- In Karnataka Excise Act, 1965 (Karnataka Act 21 of 1966), in section 67, in clause (a), for sub-clause (i), the following shall be substituted, namely.- "(i) for use or consumption by the members of the Armed Forces (including Para-Military units) of the Union and Diplomatic agents;"
Act Metadata
- Title: Karnataka Excise (Amendment) Act, 2009
- Type: S
- Subtype: Karnataka
- Act ID: 18416
- Digitised on: 13 Aug 2025