Himachal Pradesh War Awards (Amendment) Act, 1994*
| [Himachal Pradesh Act No. 10 of 1994]1 | [7th May, 1994] |
An Act further to amend the Himachal Pradesh War Awards Act, 1972 (Act No. 9 of 1972).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-fifth Year of the Republic of India as follows:-
1 Passed in Hindi by the Hiamchal Pradesh Vidhan Sabha for statement of Objects and Reasons see R.H.P. Extra., dated 15-3-1994, p. 284 and 286.
* Received the assent of the Governor, Himachal Pradesh on 7th May 1994 and was published in Hindi and English in R.H.P. Extra., dated 27-5-1994, at pages 1175 and 1176
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh War Awards (Amendment) Act, 1994.
(2) It shall be deemed to have come into force with effect from the 1st day of January, 1993.
2. Amendment of section 3.- In section 3 of the Himachal Pradesh War Awards Act, 1972 (Act No. 9 of 1972).
(i) in clause (a), for the words "throe hundred", the words "six hundred" shall be substituted;
(ii) in clause (b), for the words "two hundred", the words "four hundred" shall be substituted; and
(iii) in paras (i) and (ii) of the first proviso, for the words "one ???" and "twenty", the words "two hundred" and "forty" shall respectively be substituted.