Gujarat Contingency Fund (Amendment) Act, 1961*
| [Gujarat Act No. 30 of 1961] | [25th October, 1961] |
An Act further to amend the Gujarat Contingency Fund Act, 1960.
It is hereby enacted in the Twelfth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 25th October, 1961, is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Contingency Fund (Amendment) Act, 1961.
(2) It shall come into force at once.
2. Amendment of section 2 of Guj. IV of 1960.- In section 2 of the Gujarat Contingency Fund Act, 1960, for the words "three crores of rupees" the words "five crores of rupees" shall be substituted (Guj. IV of 1960).
3. Repeal of Guj. Order No. II of 1961.- The Gujarat Contingency Fund (Amendment) Ordinance, 1961 is hereby repealed and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904 (Bom.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.