Extra ि0. 11
The Gujarat Gobernmen
सत्यमेव जयते !
EXTRAORDINARY
PUBLISHED BY AUTHORITY
' _____________________________________V________________—_ol. LVI] TUESDAY, APRIL 7, 2015/CAIT/M 15, 1937
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Guj. 14 of 2011.
IV Ex.-11
PART 1V
Acts of Gujarat Legislature and Ordinances promulgated and
Regulations made by the Governor.
वार्पि5 श्रवाकभनो, ६२ ३1. उप00/-
t Basette
The following Act of the Gujarat Legislature, having been assented to by the
Governor on the 6™ April, 2015 is hereby published for general information.
C. J. GOTHI,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs.Department.
GUJARAT ACT NO. 11 OF 2015.
(First published, after having received the assent of the Governor, in the "Gujarat
Government Gazette", on the 7™ April, 2015).
®
AN ACT
further to amend the Gujarat Money-Lenders Act, 2011.
It is hereby enacted in the Sixty-sixth Year of the Republic of India
as follows :-
1. (1) This Act may be called the Gujarat Money-Lenders
(Amendment) Act, 2015.
) It shall come into force on such date as the State Government may,
by notification in the Official Gazette, appoint.
2 In the Gujarat Money-Lenders Act, 2011 (hereinafter referred to as
“the principal Act”), in section 22, in sub-section (1), for the words “thirty
days”, the words “forty-five days” shall be substituted.
13
Short title and
commencement.
Amendment of
section 22 of
Guj. 14 of 2011.
11-2
Amendment of
section 23 of
Guj. 14 of 2011.
Amendment of
section 43 of
Guj. 14.0 2011.
GUIARAT GOVERNMENT GAZETTE, EX. 07-04-2015 [ PART IN
3. In the principal Act, in section 23, for sub-section (1), the following
sub-section shall be substituted, namely:-
“(1) The accounts of every Money-Lender shall be audited atleast once in
every year by such officer as may be specified by the State Government by
notification in Official Gazette, in respect of those money-lenders who have
made transactions upto rupees fifty lacs and in other cases by a person who
is a Chartered Accountant within the meaning of the Chartered Accountants
“Act, 1949 or a firm of Chartered Accountants; and the audit report shall be
submitted to the Registrar within such period as may be prescribed.”.
4. In the principal Act, in section 43, -
1) the words “with imprisonment for a term which may extend
to one year and” shall be deleted;
(i1) in the proviso, -
(a) in clause (i), the words “such imprisonment shall not be
less than one month and” shall be deleted;
(b) in clause (ii), the words “such imprisonment shall not be
less than six months and” shall be deleted.
GOVERNMENT CENTRAL PRESS, GANDHINAGAR.
38 of 1949.