Gujarat State Guarantees (Amendment) Act, 2000*
| [Gujarat Act No. 1 of 2000] | [2nd March, 2000] |
An Act further to amend the Gujarat State Guarantees Act, 1963.
It is hereby enacted in the Fifty-first Year of the Republic of India as follows:-
* (Received the assent of the Governor on 2nd March, 2000 and published in the Gujarat Government Gazette, on the 2nd March, 2000)
1. Short title and commencement.- (1) This Act may be called the Gujarat State Guarantees (Amendment) Act, 2000.
(2) It shall be deemed to have come into force on the 10th December, 1999.
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. 110,00,00,00,000", the letters and figures "Rs. 140,00,00,00,000" shall be substituted.
3. Repeal and savings.- (1) The Gujarat State Guarantees (Amendment) Ordinance, 1999 (Guj. Ord. of 1963) is hereby repealed.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.