ORDERS BY THE GOVERNOR
LAW DEPARTMENT
NOTIFICATIONS
The 4th M ay 1970 No.LJL.122/70/2.--The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
ASSAM ACT IV OF 1970
'
__j: [Received the assent of the Governor on the 28th April 1970]
"' THE. ASSAM TEA PLANTATIONS PROVIOENf AND PENSION FUND SCHEME (AMENDMENT) ACf, 1970
(Published in the Assam Gaze tte, Extraordinary dated the 5th May 1970) An
Act
further to amend the Assam Tea Plantations Provident Fund and Pens·ian Fund Scheme Act, 1955
-
Preamble. Whereas it is expedient to further amend the Assam Assam Act Tea Piantations Provident Fund and Pension Fund X of 1955. Scheme _Act, 1955, hereinafter called the principal
Act, in the manner hereinafter appearing ; ·
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- ·' 292 fH.f!. ASSAM GAZETTE, EXTRAORDINARY', MAY 5, 1970 ----- -- . -----· ~------ ---
Short· title,
extent and
commence-
ment.
It is hereby enacted in the Twenty~first Year of
the Republic of India as follows--
I. ( 1) This Act may be called the Assam Tea Plantations Provident Fund and Pension Fund Scheme (Amendment) Act, 1970.
(2) It shall have the like extent as the princi- pal Act.
,3) It shall come into force at once. Amendment 2. In section 2(d) of th: principal Act, for the of section 2 figures "Rs.500·00" occurring between the words of Assam Act "exceed" and "per mensem" the figures and words nX of 1955. "Rs.l,OOO·OQ (Rupees one thousand)" shall be sub- stituted.
The 4.th May 1970
No.LJL.18/70/6.-The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
ASSAM ACT V OF' 1970
LReceived the assent of the Governor on the 28th April, 1970]
THE ASSAM CRIMINAL LAW (AMENDMENT) ACT, 1970
(Published in the Assam Gazette, Extraordinary dated the_ 5th May 1970) An
Act
to arnend the Rules for the Administration of Justice in the North Cachar Hills Subdivision of the State of Assam. Preamble. Whereas it is expedient to amend the Rules for the ~ Administration of Justice in the North Cachar Hills Subdivision of the State of Assam, hereinafter called the said Rules, in the wanner hereinafter appearing ; It is hereby enacted in the Twenty-first Year of the Republic _of India as follows :-
Short title, 1. (1) This Act may be called the Assam Criminal extent and
commence- Law (Amendment) Act, 1970.
ment.
(2) It shall have the like extent as the said Rules.
(3) It shall come into force at once •
. \ ;: cndment 2. In rule I of the said Rules :-
of rule I.
(1) the words "United District of Mikir and North Cachar Hills, Subdivisional Officer" shall be deleted.
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