Himachal Pradesh War Awards (Amendment) Act, 1998*
| [Himachal Pradesh Act No. 13 of 1998]1 | [21st August, 1998] |
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-ninth Year of the Republic of India as follows:-
1 Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects and Reasons see R.R.P. Extra., dated 6.7.1998, p. 2456 & 2458.
* Received the assent of the Governor on 21.8.1998 and was published both in Hindi and English in R.H.P. Extra., dated 24.8.1998, p. 3193-3196
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh War Awards (Amendment) Act, 1998.
(2) It shall be deemed to have come into force with effect from the 1st day of April, 1998.
2. Amendment of section 3.- In section 3 of the Himachal Pradesh War Awards Act, 1972 (9 of 1972),-
(i) in clause (a), for the words "six hundred", the words "nine hundred" shall be substituted;
(ii) in clause (b), for the words "four hundred", the words "six hundred" shall be substituted; and
(iii) in paras (i) and (ii) of the first proviso, for the words "two hundred" and "forty", the words "three hundred" and "sixty" respectively shall be substituted.