Gujarat act 020 of 1969 : Gujarat Contingency Fund (Amendment) Act, 1969

Preamble

Gujarat Contingency Fund (Amendment) Act, 1969*

[Gujarat Act No. 20 of 1969][17th December, 1969]

An Act further to amend the Gujarat Contingency Fund Act, 1960.

It is hereby enacted in the Twentieth Year of the Republic of India as follows:-

* Received the Assent of the Governor on the 17th December, 1969, is hereby published for general information.

Section 1. Short title

1. Short title.- (1) This Act may be called the Gujarat Contingency Fund (Amendment) Act, 1969.

Section 2. Amendment of section 2 of Guj. IV of 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.

Section 3. Repeal of Guj. Ord. 5 of 1969

3. Repeal of Guj. Ord. 5 of 1969.- The Gujarat Contingency Fund (Amendment) Ordinance, 1969 (Guj. Ord. 5 of 1969) is hereby repealed and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904 (Bom.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.

SECTIONS