Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Electricity (Duty) Amendment Act, 1979 29 of 1979 [19 October 1979] CONTENTS 1. Shot Title And Commencement 2. Amendment Of Section 3 3. Repeal And Savings Orissa Electricity (Duty) Amendment Act, 1979 29 of 1979 [19 October 1979] AN ACT TO AMEND THE ORISSA ELECTRICITY (DUTY) ACT, 1961 BE it enacted by the Legislature of the State of Orissa in the Thirtieth Year of the Republic of India, as follows:- For the Bill see Orissa Gazette, Extraordinary, dated the 17th September, 1979 (No. 1773). 1. Shot Title And Commencement :- (1)This Act may be called the Orissa Electricity (Duty) Amendment Act, 1979 (2) It shall be deemed to have come into force on the 18th day of August, 1979. 2. Amendment Of Section 3 :- In section 3 of the Orissa Electricity (Duty) Act, 1961(Orissa Act 14 of 1961),- (a) in sub-section (3) , for clause (b), the following clause shall be substituted, namely: "(b) the rate charged by the Board for consumption of energy in respect of similar categories of consumers, in cases under clauses (iii) and (iv) thereof". 3. Repeal And Savings :- (1) The Orissa Electricity (Duty) Amendment Ordinance, 1979(Orissa Ordinance No. 15 of 1979) is hereby repealed.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.