ORDER S BY TH E GOVERNOR
1 LEGIS LATIV E DEPARTMENT; u> LEGISLATIVE B RANCH V " x t
'■> • ' « r r If jff ' ' ' I • - «, r The 19th May, 2012
No. EG G 63/20 10/30. - The fol lowing Act of the Assapp .Legislative Assemb ly winch received the a ssent o f the Governor is hereby published for.general .information.
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Htx - r ^ I E ASSAM GAZ X / L h
TRA ORDINARY,R ^ e ^ j flQ) 368/97 W ^3 T
Preamble
THE ASSAM GAZETTE
further to amend the Assam State Legis lature Members (Removal o f Disqualif ications) Act, i ŜRrWTT5!
EXT RAO RDINAR Y
Whereas it is expedient furthe r to amend the Assam State Legislature Members (Re >1950, here inafter referred to as
the Princ ipal Act, in the manner hereina fter appearing;
PU B L IS H E D B Y T H E A U TH O RIT Y
__________ It is hereby enacted in the Six ty-th ird Year o f the Republic, of India___ Of', 20.12, 2 9 ^ '̂ ,- .. 1 9 3 4 ( ^ )
Short title. extent and commenc- ement
Amendment of section 2.
(Removal of Disqualifications) (Amendment) Act, 2012.
3. It shall co O fO JS R& W ff l^ GOV ERN OR
LEGISLATIVE DEPARTMENT: : : LEGISLATIVE BRANCH
2. In the Principal Act, in section 2, in the Schedule, after exis ting entry 13, the follo wing new entry 13A shall be inser ted, namely
"13A. The Office Jrtne Assam L egislative Assembly."
The 19th May, 2012
' No. LG L 63/2010/30. -T1
the assent o f the Governor is hereby published for general information.
MOHD. ABDUL HAQUE
tp the Govt, o f Assam, AS SA M AC T NO . -"^" ^gis ISBve Department, Dispur. (Received die asseiit of the Governor on 14th May, 2012)
, t s , . , " T H T ASSAI^'^TaTE'LE GI SL AT UR EM EM BE RS
(RE MO VAL OF D IS
ACT, 2012
G uw ahati P ri n te d and Published by the Dy. Director (P & S), D irectorate o f Ptg. & Sty. Assam, G uwahati-21. Ex. Gaze tte No. 455-300 + 600 - 19 - 5 - 2012.
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