Himachal pradesh act 019 of 1998 : Himachal Pradesh Scheduled Castes and Scheduled Tribes Development Corporation (Amendment) Act, 1998

Preamble

Himachal Pradesh Scheduled Castes and Scheduled Tribes Development Corporation (Amendment) Act, 1998*

[Himachal Pradesh Act No. 19 of 1998]1[22nd September, 1998]

An Act further to amend the Himachal Pradesh Scheduled Castes and Scheduled Tribes Development Corporation Act, 1979 (Act No. 20 of 1979).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-ninth year of the Republic of India as follows:-

1. Passed in Hindi by the Himuchal Pradesh Vidhan Sabha, For Statement of Objects and Reasons see R.H.P. Extra., dated 24.7.1998, p. 2727 & 2731.

* Received the assent of the Governor on 22.9.1998 and was published both in Hindi and English in R.H.P. Extra., dated 23.9.1998, p. 3433-3436

Section 1. Short title

1. Short title.- This Act may be called the Himachal Pradesh Scheduled Castes and Scheduled Tribes Development Corporation (Amendment) Act, 1998.

Section 2. Amendment of section 5

2. Amendment of section 5.- In section 5 of the Himachal Pradesh Scheduled Castes and Scheduled Tribes Development Corporation Act, 1979, in sub-section (1), for the words "twenty crores", wherever these occurs, the words "thirty crores" shall be substituted.

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