4 • • R gi tcred No.-A 1~ The Assam Gazette·· X ·TRAORDINARY
PUBLISHED BY AUTHORITY
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Ne, 115 . Dlepar, Saturday, September 6, 975. 15th_ Bhadra, 1897 ( s . .E. )
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GOVERNM~NT OF ASSAM
ORDERS BY THE GOVERNOR
LAW DEPARTMENT
NOTIFICATION .
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. ' ..; . :_ . (. ... !I'hc 6th Septesl?~ t9ii ,, ,..., ... · - ........ . . }'(o.LJL;168/7S/9.-The · rollowing Act of ttie Assam Legislative Asttmbly waich received the asse11t of the Governor is hereby publiahcd - -- - -·- - . .. . . - - .. - . ,
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858 THE ASSAM GAZETTE, EXTRAORDINARY:. SEPT. 6, \91 5 ----- - - -- --- -
for geatral information-
ASSAM ACT VII OF 1975
(Recehed t c asaent of t he Govel'oor on the 5th Septenaber, 1975)
THE ASSAM CONTINGENCY FUND (AMENDMENT)
Act 1975
An
Act
furiher fo amend the Assam Contingency Fund Act, 1950 Preamble.
Whereas it is expedient to amend the Assam Con- tingency Fund Act, 1950, here-in-after called the princi- pal Act;
It is hereby enacted in the Twentysixth year of the Republic of India as follows :-
.5hort title 1 (1) This Act may be called the Assam Contingency · co~::i~nce- F und (Amendment) Act, 1975.
ment.
(2) It shall come into force at once and shall remain valid upto 31st March, 1976.
Amen~ment 2. In ithe principal Act, to Section 3, the following ofSecuon 3 proviso shall be added:-of Assam Act IX of 1950.
Provided that during ithe period of operation of the Assam Contingency Fund (Amendment) Act:, 1975, a fur- ther sum of ten crores of rupees shall be paid from and out of the Consolidated Fund of ithe State of Assam into Lhe Contingency Fund of Assam.
The sums authorised to be paid and applied from and out of the Consolidated Fund of the State of Assam by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the ' year ending on the 31st day of March, 1976 and shall be re-tr·msierred from t he Cont ingency F und to the Con- solidated Fund of Assam on or before the 1st April, 1976· Services and purposes by
Major Heads.
(I)
769-Appropriation to the Contingency Fund. itcpea! and 3 (1) The Assam Contingency nvinr. Ordinance, 1975 is hereby repealed. Sums not
exceeding
(2)
Rs. 10,00,00,000. Fund (Amendment)0 rd1:::. 1 of 1975,
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,· THE ASSAM GAZETTE. EXTRAORDINARY, SEP1. 6, 1975 259 ----- ----· ----
(2) Notwithstanding such repeal, anything done· OI'. any action taken under the Ordinance so repealed shall be deemed t o have been done or taken under this Act as if 'this Act had commenced on the Nineteenth day of May, 1975,
MD. SAAD ULLAH,
J oint Secretary to th: Govt. of Assam, Law Dcpartme•t.
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860 THE ASSAM GAZETTE EXTRAORDINARY SEPT.6; 1975 ' . - ---- -- -- - ---
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GAUHATl-Printcd and published bv the Supdt. i/c., Printing Presa, Directorate of Ptg. & Sty., Govt. of Aasam (Bx-Gazette) No.229-1,560+300-6-9-1975, '
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