Gujarat act 009 of 1980 : Gujarat State Guarantees (Amendment) Act, 1980

Preamble

Gujarat State Guarantees (Amendment) Act, 1980*

[Gujarat Act No. 9 of 1980][1st September, 1980]

An Act further to amend the Gujarat State Guarantees Act, 1963.

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

* (Received the assent of the Government on 1st September, 1980 and published in the "Gujarat Government Gazette" on the 3rd September, 1980)

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Gujarat State Guarantees (Amendment) Act, 1980.

(2) It shall be deemed to have come into force on the 21st July, 1980.

Section 2. Amendment of section 2 of Guj. XXII of 1963

2. Amendment of section 2 of Guj. XXII of 1963.- In the Gujarat State Guarantees Act, 1963 (Guj. XXII of 1963.), (hereinafter referred to as "the principal Act") in section 2, in sub-section (1), for the letters and figures "Rs. 15,00,00,00,000", the letters and figures "Rs. 25,00,00,00,000" shall be substituted.

Section 3. Repeal and Saving

3. Repeal and Saving.- (1) The Gujarat State Guarantees (Amendment) Ordinance, 1980 (Guj. Ord. No. 14 of 1980) is hereby repealed.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.

SECTIONS