ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH
NOTIFICATION
The 31st December, 20 19 No. LGL.lll/2004/97.- The following Act of the Assam Legislative Assembly which received the assent of the Governor on 26th December, 2019 is hereby published for general information.
ASSAM ACT NO. XX OF 2019
(Received the assent of the Governor on 26th l)ecember, 2019)
THE ASSAM CONTINGENCY
FUND (AUGMENTATION OF CORPUS) ACT, 2019
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2426 THE ASSAM GAZETTE, EXTRAORDINARY, DECEMBER 31, 2019
Preamble
Short title,
extent and
commencement
Further
payment to the
Contingency
Fund
AN
ACT
to augment the corpus of the Contingency Fund of the State of Assam. Whereas it is expedient to augment the corpus of the Contingency Fund of the State of Assam;
It is hereby enacted in the Seventieth Year of the Republic of India, as follows:-
1. (1) This Act may be called the Assam Contingency Fund (Augmentation of Corpus) Act, 2019.
(2) It extends to the whole of the State of Assam.
(3) It shall be deemed to have come into force on the 1st day of Aprit 2019.
2. There shall be paid by the State Government into the Contingency Fund of State of Assam a further sum of one hundred crores of rupees out of the revenues ofthe State of Assam for the financial year 2019-2020.
S.M. BUZAR BARUAH,
Commissioner & Secretary to the Government of Assam, Legislative Department, Dispur, Guwahati-6. Guwahati : Printed and Published by the Dy. Director, Directorate of Printing & Stationery, Assam, Guwahati-21. Extraordinary Gazette No . 1051 - 300 + 10-31- 12-2019. (visit at- dpns.assam.gov.in)
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