ORDERS BY THE GOVERNOR
LEGISLATIVEDEPARTMENf: LEGISLATIVE BRANCH
NOTTFICATION
The 16th September, 2000 No.LGL.77 /2000/21.-- 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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720 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER, 18, 2000
ASSAM ACT NO.IX OF 2000
(Received the assent of the Governor on 15th September, 2000) Preamble
Short title
and Com-
mencement.
Amendment
of section 3
of Assam Act
IX of 1950.
Repeal and
Savings.
TilE ASSAM CONTINGENCY FUND
(AMENDMENT) ACT, 2000.
AN
ACT
further to amend the Assam Contingency Fund Act, 1950. Whereas it is expedient to amend the Assam Contingency Fund Act, 1950, hereinafter called the principal Act. It is hereby enacted in the Fifty-first Year of the Republic of India as follows :--
1. (1) This Act may be called the Assam Contingency Fund (Amendment) Act, 2000.
(2) It shall come into force at once and shall remain valid upto 31st March, 2001.
2. In the principal Act, in section 3, the following proviso shall be added, namely :--
"Provided that during the period of operation of the Assam Contingency Fund (Amendment) Act, 2000 a further sum of fifty crores of rupees shall be paid from and out of the Consolidated Fund of the State of Assam into the Contingency Fund."
3. (1) The Assam Contingency Fund Assam Ordi- (Amendment) Ordinance, 2000 is hereby nance No. repealed. 11 of 2000.
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under this Act as if this Act had commenced on the 11th August, 2000.
M.K. DEKA,
Secretary to the Govt. of Assam, Legislative Department.
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">~.~~. REflo:f ~'S'f I -·~~~~~~~~~~~ GUWAHATI--Printed & Published by the Dy. Director (P), Directorate of Ptg. & Sty., Assam, Guwahati (Ex-Gazette) No. 385-500-600-18-9-2000.
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