ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT: LEGISLATIVE BRANCH
NOTIFICATION
The 12th January, 1999 No.LGL.160/95/112 .--
The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
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16 THE ASSAM GA?.ETf E, EXTRA ORDINARY JANUARY 12 1999 ASSAM ACT NO . l OF 1999
(Received the A~~:c;;.: at of Hie Governor on 8th January 1999)
THE ASSAM CONTINGENCY FUND (AMENDMENT) ACT, 1998.
AN
ACT
further to am e11 d the A~sam Contingency Fund Act, 1950.
Preamble . Short title
and
commencement. Amendment of Section 3 of Assam Act, IX of
1950.
Repeal and Savings. Whereas it is expedient to amend the Assam Contingency Fund Act, 1950. here- in-after called the principal A(:t.
H is her·eby enaded in the ;:orty-ninth Year of the Repu blic of lncl i::l as follo ws:
1. (1) This Aclmay be called fhe Assmn Contingency Fund (Amendment) 1\ct; 1998 .
(2) It .sh
2. In the principa l Ac.l, In Secl ic:rn 3 the following proviso slwll be :1dckd, n~!mdy >
"Provided lhai during the period of operation of thi; As:1utl i (\>1 1 t i ng •.~ !l (,, / Fu11d (A1nendrne11t) Act, 1998 a fu rther surn uf forty-fiv ,~ cro re:; of rupees shall bi.: j''.lid frrn n :i nd Olli ur ilir:, Ccrnsolidatecl Fund of the State. of AssaY'11 lnfo-theCo11t i 1 1 gew~y Fund''.
3. (l) The Assarn Co11ting..:ncy Fu ne! (/\ rncndment) Assam Ordi- Orclinam:1:, J ()98 i~; i repealed . nan cc
(2) Notwiths1anqing suc.h 1re.pe.af, a11ytliing clone er :my acu.011 taken unckr the Ordina. !CC so rcpcalccl shall he !kerned to l1~1vc been c1 0 11 1:, 0 1' taken under thi s Ac1 as i f -th/ •; Ad hcrl cowiwienc.cd nn the 28th Scptcrn l i \:i, !
No. V of 1998.
rvr. K. DEKA,
' ) the Govt. of Assam,
l 1;c, islativc Dcp:u·tmcnt.
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Guwahati :- Printed and publisliecl by \i1c Ll y. Dirc1;10!' {!) ').), Directorate of Pig. & S Ly., .(; u w;dn ti- '.J. 1 1; :1.·:. :1i• '. ) t'L ') •)(){) .(;()() · \ '. '.- i -99 .
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