०: 2/31/92-1-60/1- एुएए निषिधिदिषिें OF MENTPUR घट CpE TARIAT 2 [न & LEGIGLETIVE कफ पर 5 0६४६१ 10 ४०01... 1: ch T 100U A A A ST 1 o A AT B RS T TS oA AR Tmohal, the गत फिछिएं, , 1992 The following ५८६ of the Lagisleturs, menioun which rpceived assent of the governor of Manipur on i A=d2 18 haereby *.).\Ji.,i11,‘o“*he,‘<"Li in the flanipul Gazetls. h)‘:d/ o (L.Ibowcha 5 i) sucre tary L@ the Govirnment of Mandpdt THE MANTIPUR (COURTS) pernOMENT ACT, 19972 (manipur ARGt No o5 of 1992) R ket to amend the Manipur (L‘U'urb'5~') 8८६, 1950 (90 9 of 1955) ० BE it onacted DY the Legislature af Manipul in the forty-third Yyear of the Republic of Ingia as% Follows &= 1, Short title and commencemnents= (1) This fot may De valled the Panipur (Courts) Apmendment ACt, 19072, (2) 1t shall come into force on such (%_’r_agf‘i,'\,rA"(~x"-‘v'~»U“ the Stete Government HWEY, by potification in the pfficial Gazetld, appoint. 24 pmendment of section B g LN clouse (&) ot a-“b.""'C1,.‘l"‘l),'il" YA of the Manipur (Courts) Acts qon5, for the words "five thousand rupees’, the words "fifty thousand cupees! shall be Sub°o~tl'tuted.. Flamu ०, 2/51/92-0-69/1-* पु्ज़ाब1, पल uth Noves 1997 Copy to & 1, The Spcretdrys Legislative H‘H."va~~v-,,""1sxk.;'-'l‘y,‘\“‘cx"a\"L"r"n'LJL",¢ . 2. The p-irector, printing & J""t.‘H"t‘l"ivl’!l"‘Jl'if'l"ygwc)"!FL"\_",‘L"T.‘ for favour of ;J'u-bl'n.'a‘d"‘t,~1,.'1_?n in the Man ipuf Gazetie f xtra=groinary dagud 10=11=920 e 18 80028 % 1:61. kindly te spnd 19 (pen) cople® of the pub 1icetanr to the Leu & 1.03 51.8. 9 रे 2 [४ 0601 0: + o ' 1 NI । ः ) { Til‘.Kv«"*5s11‘sfi'\',,1"‘ fuine हो Gingh )__ geistant Oy a bt sman (1 au, E‘o'\'»c~‘.‘1,"11'fl1',;c.“—‘»~nt ली. हिसार g