Reg iste red No .-76 8/97
THE ASSAM GAZETTE
EXTRAORDINARY
< ^ ^ < 1 w f
PUBLISHED BY AUTHORITY
157 21 20 00 ,30 W , 1922 (*PF) No. 157 Dispu r, Friday , 21s t July , 2000, 30th Asadha, 1922 (S.E .)
GOV ERNMEN T OF ASSAM
ORDERS BY THE GOVERNOR
LEG ISLATIVE DEP ART MENT : : LEGISLATIVE B RAN CH
NOTIFICATION
The 9th May, 2000 No .LG L. 153 /99 /6 The fol lowi ng Act of the As sam Le gisla tiv e Assem bly which received the assent of the Gover nor is here by pub lish ed for general information.
V.
t
1
314 THE ASS AM G AZE TTE . EXT RAO RDINARY, JULY 21. 2000
ASSA M ACT NO. V OF 2000
(Received the assen t o f the Governo r on 6th May, 2000)
THE ASS AM IN DUS TRIAL INFR ASTRUCTURE D EVE LOP MENT
COR PORATION (AMENDMENT) ACT, 2000
AN
ACT
to amend the Assam Industrial Infrastruc ture Deve lopm ent Corporation Act, 1990.
P re am b le . Wherea s it is expedie nt to amend the As sam A ss am
Ind ustria l Inf ras tru ctu re De velop me nt Co rpo rat ion Act No. l
Act, 1990, hereina fter refer red to as the p rincipal Act, o f 1991 .
in the manner hereinafter appearing ; It i s hereby ena cted in the Fif ty-f irst Y ear of the Republic of India as follows
Sh or t tit le , 1. (1) Thi s Act may be cal led the Assam Ind ust ria l
exten t and In fras tru ctur e Dev elo pm en t Co rp or at ion
co m m en ce - (Am endm ent) Act, 2000.
m e n t.
(2) It extends to the w hole of the State of Assam.
(3) It shal l come into force at once. q ■ — »-------
Amendment 2. In the p rincipal Act, in section 15, in clause (ii) , in
of section is. sub-clause (c ), -
(i) in the f irst line, fo r the wo rd "either", the word s
"on its own or" shall be subst itute d ;
(ii) in the sec on d line , in be tween the wo rds
"corporate bodies" and "or", the punctua tion mark and words, "Government Dep artm ents "
shall be inserted.
Amendment 3. In the prin cipal Act, in sec tion 23, in sub -sectio n
of section 23. (3), -
(i) in the second line , in betw een the words "loan"
and "under", the word s and sign "and/or a fter mobi lizing re sources from the market" shall be inse rte d;
(ii) in the third line , for the words "fifty cro res", the wo rds "fiv e hundred cro res " shall be subs tituted.
M. K. DEK A,
Secretary to the G ovt, of Assa m, Legis lative Department. GUW AHATI - Prin ted & published by the Dy. Director (P & S), Direc torate o f Ptg. and Sty., Assam, Guwahati-21 (Ex-Gazette) No. 513-500-400-21-7-2000
2