ORDERS BY THE GOVERNOR
LEGISLATIVE DEPA)lTMENT
NOTIFICATION
The 27th April 1977 No.LJL.20/77/5.-The following Act of the Assam Legislative Assembly which received the assent of the Governor is · hereby pub- lished for general information,
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274 -THE ASSAM GAZETTE, EXTRAORDlNARY, APRIL 29, l9i;
ASSAM AC1 IV OF 1977
. (R~c~ive1 the asseet of the Governor on 25th April 1977) THE ASSAM RECCJVERY OF LOANS tAMENDMENT) ACT, "1977 An
Act
to amend the Assam Recovery of Loans Act, 1976. F reambb Whereas it is expedient to amend the Assam Recovery of Loans Act, 1976, hereinafter called the principal Act, in the manner hereinafter1appearing ;
It is hereby enacted in the Twenty-eighth Year of the Republic of India as follows :-
short title, I. ( 1) This Act may be called the Assam Recovery of extent and Loans lAmendment) Act, 1977.
commence-
ment.
Amendment
of section 2
of Assam
Act X II of
1!:!76.
(2) It shall have like extent as the principal Aqt.
(3) It shall come into force at once.
2. ln the principal Act, in section 2, in clause (b)- ( a) for the items (i) to (iv), the following shall be substituted, namely : -
"(i) a banking company as defined in the Banking Regulation Act, 1949 (10 of 1949);
(ii) the State Bank of India constituted under the
. State Bank of India Act, 1955 (23 of 1955) ;
(iii) a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of
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THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 29, 1977 275
(vi) any banking institution notified by the Central Government . under section SI of the Banking Regulation Act, 1949 (I 0 of 1949);
(vii) the Agricultural Refinance and Development Corporation cons- tituted under the Agricultural Refinance and Development Corporation Act, 1963 (IO of 1963)";
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(b) item (v) shall be renumbered as item (viii).
U. TAHBILDAR,
Secretary to the Govt. -of Assam Legislative Department. GAUHATI-Printed and published by the Supdt., i/e., Assam Govt. Printing Press ' (Ex-Gaette) No.) ll-l,625+1,008-29-4-1977.
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