PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 20,2013 291
(AGHN 29, 1935 SAKA) DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 20th December, 2013
No.66-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 4th Day of
December, 2013, is hereby published for general information:
THE PUNJAB STATE CANCER AND DRUG ADDICTION
TREATMENT INFRASTRUCTURE FUND (AMENDMENT)
ACT, 2013
(Punjab Act No. 55 of 2013)
AN
ACT
further to amend the Punjab State Cancer and Drug Addiction
Treatment Infrastructure Fund Act, 2013.
BE it enacted by the Legislature of the State of Punjab in the Sixty-fourth
Year of the Republic of India as follows:
1. (1) This Act may be called the Punjab State Cancer and Drug Addiction Short title and
Treatment Infrastructure Fund (Amendment) Act, 2013.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2.. In the Punjab State Cancer and Drug Addiction Treatment Infrastructure
Fund Act, 2013, in section 6, in clause (d), for the words "Rupees fifty crores'".
the words "Rupees fifteen crores" shall be substituted.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
commencement.
Amendment in
section 6 of
Punjab Act 27 of 2013.
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 20,2013 291 (AGHN 29, 1935 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 20th December, 2013
No.66-Leg./2013.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 4th Day of
December, 2013, is hereby published for general information:-
THE PUNJAB STATE CANCER AND DRUG ADDICTION
TREATMENT INFRASTRUCTURE FUND (AMENDMENT)
ACT, 2013
(Punjab Act No. 55 of 2013)
AN
ACT
Further to amend the Punjab State Cancer and Drug Addicti on
Treatment Infrastructure Fund Act, 2013.
BE it enacted by the Legislature of the State of Punjab in the Six ty-fourth
Year of the Republic of India as follows:-
1. (1) ThisAct may be called the Punjab State Cancer and Dru g Addiction
Treatment Infrastructure Fund (Amendment) Act, 2013.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. Inthe Punjab State Cancer and Drug Addiction T reatment Infrastructure
Fund Act, 2013, in section 6, in clause (d), for t he words "Rupees fifty crores",
the words "Rupees fifteen crores" shall be substituted.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
Short title and
commencement.
Amendment in
section 6 of
Punjab Act 27
of 2013.