Gujarat Contingency Fund (Amendment) Act, 1960*
| [Gujarat Act No. 3 of 1967] | [6th April, 1967] |
An Act further to amend the Gujarat Contingency Fund Act, 1960.
It is hereby enacted in the Eighteenth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 6th April, 1967, is hereby published for general information.
1. Short title.- This Act may be called the Gujarat Contingency Fund (Amendment) Act, 1960.
2. Amendment of section 2 of Guj. IV of 1960.- In section 2 of the Gujarat Contingency Fund Act, 1960 (Guj. IV of 1960), for the words "five crores of rupees" the words "ten crores of rupees" shall be substituted.
3. Repeal of Guj. Ord. 2 of 1968.- The Gujarat Contingency Fund (Amendment) Ordinance, 1966 (Guj. Ord. 2 of 1966) is hereby repealed and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904 (Bom. I of 1904) shall apply to such repeal as if that Ordinance were an enactment.