Registered Mo, A l l , «pr W | , w t a s s a m * ^ ^ , Gazette1 s:7''*. ante s?s8 <3BU«m •
EXTRAORDINARY
■«* gre d o SRFi r̂® ' vJPUBLISHED by AUTHORITY Sit 68 ft 'njai, SHrewM, 24 tw„ 1988, 3 5<5r&, 1910 (^sQ
No, 68 Dispur, Tu esd ay, 24th May, 1988, 3rd Jyaisth%,
1910 (S. E.)
» f GOVERNMENT OF ASSA M E 7 : 1 ■.J, OR DE RS BY TH E GO VE RN OR ■ , \
LEGISLAT IVE DEPARTMENT t LE GIS LA TI VE BR AN CH r i r X ' • NOTIFICATIO N - \ !The 23rd May, 1988 No. LGL. 192/87/16.—Th e. following Act of the Assam Legislative Assembly which received the assent of the Gover nor is her eby pub lish ed for general inform atio n. ■ '*' X . . . .
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388 THE ASSAM GAZETTE. KXTBAOMWNAK'S, MA Y 24, 1988
ASSA M AC T NO . V OF 1988
Received the assent of the Governor on 21st Ma y, 1988. »
THE ASSAM HOMEOPATHIC MEDICINE
(AME ND ME NT ) ACT, 1988
An Act
fu rth er to amend the Assam Homeopathic Medicine xi*of 1955 Act. 1955.
Whereas i t is exp edient f ur th er to amen d the Assam Homeopathic Medicine Act, 1955, he rein- aft er re ferre d to as the principal A ct ; It is hereb y enac ted in the Th irt y-ninth Year of th e Republic of India , as follows:—
Short title,
extent and
commenee-
ment.
1. (i) This Act may be called the Assam Homeopathic Medicine (Amendment) Act, 1988.
(ii) It sha ll extend to the whole of Assam.
(iii) It sha ll be deemed to have come into force on th e 19th day of Febru ary , 1987, Amendmenttiie
principal Act, | n Section 3, In sub- of section 3 seGtlpn R) after, the proviso , the following new Actxiof proviso sha ll be inser ted , nam ely 1955, _ w
"Ecoyided fur the r tha t any defect In the Constitution of the Board sha ll not inv alidat e any action tak en by the Board and sha ll not be ones-* tioned in any court of law ", ___
F 3. In fifes principal Act, In Section 4, In suB- sectlon (;3) for the words "two years" appearing at the end, the words "thr ee years " shall He subs-
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The Assam gazette, extraordinary, mar. 24, 389
savingand
4. (i) The Assam Homeopath ic Medicine (Amendment) Ordinance, 1988 (Ordinance No, 1 of 1988) is her eby repealed.
(ii) Notwi thst and ing such repeal, any thing done or any actio n tak en under the Ordinance so repealed shall be deemed to have been done or tak en under the correspo nding provision of this Act.
K. LASKAR,
Joint Secretary to the Govt-of Assam, Legislativ e De partm ent. s
GU WA HA TI—-Printed and pnblhtted by «br Dy. Pir ec- < 'S ty .,A «r a, G »w ak aM —2l (ScO MMte) .Mu 135—1,178 300— 24-5' ' S*!,
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