Uttar Pradesh act 38 of 1976 : The UTTAR PRADESH CONTINGENCY FUND (AMENDMENT) ACT, 1976

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No. 4823/x1m-17-i-137-76 Dated Luc know, November 19, 1976

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India.. - the Governor is pleased to order the publication of the following English translation of the Uttar • Pradesh Akasmikata Nidhi (Sanshodhan) Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankhya 38 of 1976), as passed by the Uttar Pradesh Legislature and assented to by the Governor on November 17, 1976:

THE UTTAR PRADESH CONTINGENCY FUND (AMENDMENT)" ACT, 1976

[U. P. ACT NO. 38 OF 1976] (As passed by the Uttar Pradesh Legislature)

AN, ACT

further to amend the Uttar Pradesh Contingency. Fund Act, 1950. IT X1r14 is HEREBY enacted in the Twenty-seventh Year of the Republic of India

as follows :-

1. This Act may be called the Uttar Pradesh Contingency Fund (Amendment) Act, 1976.

2. In section 4 of the Uttar Pradesh Contingency Fund Act, 1950— after sub-section (6), the following sub-section shall be inserted, namely :—

" (7) The State Government shall withdraw, on August 18, 1976, a sum of ten crores of rupees, and on October 4, 1976. withdraw a further sum of ten crores of rupees out of the Consolidalecl Fund of the State and place the same to the credit of the Fund."

for the existing marginal heading, the following shall be substi-tuted, namely :—

Repeal and Savings.

"Withdrawal of sums out of the Consolidated Fund of the State and credit thereof to the Contingency Fund."

3. (1) The Uttar Pradesh Contingency Fund (Amendment) Ordinance, 1976 and the Uttar Pradesh Contingency Fund (Second Amendment) Ordinance, 1976 are hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinances shall be deemed to have been done or taken under this Act, as if this Act were in force at all material times.

U..PiPteL,„ .nalice[36;43 of i916 I4 30 of.1976q

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Short title.

Amendment of section 4 of U.P. Act XIX of 1950.

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