Preamble
Dhirubhai Ambani Institute of Information and Communication Technology (Amendment) Act, 2007*
| [Gujarat Act No. 19 of 2007] | [16th May, 2007] |
An Act further to amend the Dhirubhai Ambani Institute of Information and Communication Technology Act, 2003.
It is hereby enacted in the Fifty-eight Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Dhirubhai Ambani Institute of Information and Communication Technology (Amendment) Act, 2007.
Section 2. Amendment of section 2 of Guj. 6 of 2003
2. Amendment of section 2 of Guj. 6 of 2003.- In the Dhirubhai Ambani Institute of Information and Communication 2003 (Guj. 6 of 2003) (hereinafter referred to as "the principal Act"), in section 2,-
(1) clause (h) shall be deleted;
(2) in clause (j), for the words "the Dhirubhai Ambani Foundation, Mumbai", the words "the Dhirubhai Ambani Memorial Trust, Mumbai" shall be substituted.
Section 3. Amendment of section 7 of Guj. 6 of 2003
3. Amendment of section 7 of Guj. 6 of 2003.- In the principal Act, in section 7, in sub-section (1). for the words "the Dhirubhai Ambani Foundation", the words "the Dhirubhai Ambani Memorial Trust, Mumbai" shall be substituted.