Assam act 005 of 2000 : The Assam Industrial Infrastructure Development Corporation (Amendment) Act, 2000

Department
  • Industries and Commerce Department
Ministry
  • Ministry of Parliamentary Affairs
Summary

No

Enforcement Date

7 Apr 1925

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Reg iste red No .-76 8/97

THE ASSAM GAZETTE

EXTRAORDINARY

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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.

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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

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