Gujarat Contingency Fund (Amendment) Act, 1989*
| [Gujarat Act No. 20 of 1989] | [30th September, 1989] |
An Act further to amend the Gujarat Contingency Fund Act, 1960.
It is hereby enacted in the Fortieth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 30th September, 1989, is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Contingency Fund (Amendment) Act, 1989.
(2) It shall be deemed to have come into force on the 3rd August, 1989.
2. Amendment of section 2 of Guj. IV of 1960.- In the Gujarat Contingency Fund Act, 1960 (Guj. IV of 1960) (hereinafter referred to as "the principal Act"), in section 2, for the words "thirty crores of rupees" the words "fifty crores of rupees" shall be substituted.
3. Repeal and savings.- (1) The Gujarat Contingency Fund (Amendment) Ordinance, 1989 (Guj. Ord. No. 4 of 1989) is hereby repealed.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.