*Orissa Contingency Fund (Amendment) Act, 1999**
| [Orissa Act No. 1 of 2000] | [20th January, 2000] |
An Act to amend the Orissa Contingency Fund Act, 1967.
Be it enacted by the Legislature of the State of Orissa in the Fiftieth Year of the Republic of India as follows:-
* For the Bill, see Orissa Gazette, Extraordinary, dated the 15th December, 1999 (No. 1670).
** [Received the assent of the Governor on the 20th January, 2000, first published in an extraordinary issue of the Orissa Gazette, dated the 21st January, 2000]
1. Short title.- This Act may be called the Orissa Contingency Fund (Amendment) Act, 1999.
2. Amendment of section 2.- In sub-section (1) of section 2 of the Orissa Contingency Fund Act, 1967 (Orissa Act 18 of 1967), for the words "sixty crores of rupees", the words "one hundred forty crores of rupees" shall be substituted.
3. Repeal.- The Orissa Contingency Fund (Amendment) Ordinance, 1999 (Orissa Ordinance No. 2 of 1999) is hereby repealed.