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THE MANIPUR CONTINGENCY FUND OF THE STATE ,
{DETERMINATION OF AMOUNTJ)3t?1972
to determine the amount of Contingency Fund of the State of Manipur,
IT is hereby enacted by the Legislative Assembly of Manipur in the Twenty-third Year of the Republic of India as follows :-
1. This Act may be caned the Manipur Contingency Fund of the Short title, State (Determination of Amount) Act, 1972.
2. There shall be paid into the Contingency Fund of the State Determina of Manipur a sum of Rupees twentyfive Jakhs from and out of the tion of
- - amount,
Consolidated Fund of the State of Manipur. '
Date of Assent PH.
Date of Publication 26. .6 I V337“ ..ActNo....€?.[.........o...lé‘[ (on L
THE MANIPUR CONTINGENCY FUND OF THE STATE
(DETERMINATION OF AMOUNT) Elia; 1972
Arm“ to determine the amount of Contingency Fund of the State of Manipur.
IT is hereby enacted by the Legislative Assembly of Manipur in the
Twenty-third Year of the Republic of India as follows :—
1. This Act may be called the Manipur Contingency Fund of the Short title» State (Determination of Amount) Act,’ 1972.
2. There shall be paid into the Contingency Fund of the State Determina- of Manipur a sum of Rupees twentyfive lakhs from and out of the 2:121:31 Consolidated Fund of the State of Manipur.
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