Gujarat State Guarantees (Amendment) Act, 2001*
| [Gujarat Act No. 5 of 2001] | [30th March, 2001] |
An Act further to amended the Gujarat State Guarantees Act, 1963.
It is hereby enacted in the Fifty-second Year of the Republic of India as follows:-
* (Received the assent of the Governor on 30th March, 2001 and published in the "Gujarat Government Gazette" on the 30th March, 2001)
1. Short title.- This Act may be called the Gujarat State Guarantees (Amendment) Act, 2001.
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. 160,00,00,00,000", the letters and figures "Rs. 200,00,00,00,000" shall be substituted.