PUNJAB GOVT, GAZ. (EXTRA), MARCH 04, 2015
(PHGN 13, 1936 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 4th March, 2015 No.8-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 5th Day of February, 2015, is hereby published for general information:
THE PUNJAB STATE CANCER AND DRUG ADDICTION
TREATMENT INFRASTRUCTURE FUND
(i)
(AMENDMENT) ACT, 2014
(Punjab Act No. 8 of 2015)
65
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-fifth Year of the Republic of India, as follows:
1. (1) This Act may be called the Punjab State Cancer and Drug Short titleand
Addiction Treatment Infrastructure Fund (Amendment) Act, 2014.
(2) It shall come into force on and with effect from the date ofits
publication in the official Gazettee.
2. In the Punjab State Cancer and Drug Addiction Treatment
Infrastructure Fund Act, 2013, the existing provision of section 6 shall be re-
numbered as sub-section (1) and in sub-section (1) so re-numbered, in clause (a), after the words "way of auction or sale", the words
"or allotment over and above the auction price or sale price or allotment price, as the case may be," shall be inserted and at the
end, for the words "as prescribed in each case", the words
"as notified by the Government from time to time in each case"
shalI
be substituted;
(ii) in clauses (b) and (c), for the words "as prescribed in each case",
the words "as notified by the Government from time to time in each case" shall be substituted;
commencement.
Amendment of
Section 6 of
Punjab Act 27 of
2013.
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A
PUNJAB GOVT. GAZ. (EXTRA), MARCH 04, 2015
PH , )
} NM NT AB
ENT I TI E FAIRS,
ICATION
arch, No.8-Leg./2015.-The following Act of the Legislature of the State of nj h t h overnor njab on the 5th Day of
February, 2015, is bl eral rmation:-
I O
TREATM NT NFRASTRUCTURE
AM ENT) T,
ct o. ) urther to h j ancer r ddicti r ent t cture ct,
BE it acted by the egislature of the State of Punjab in t he Sixty-fifth
ear of the epublic ia, o s:-
hi ct h j t c
r orttit
d icti ent st cture A endment) ct,
4. commencement. hall n i t rom h publication in the offi i l azet ee.
2. h j t ancer r ddic t ment endment
st cture ct, 3, h i visi n of ecti n al A 7 :
) . .
unjab Act 2 0 bered -secti n n -secti n ) m ber d,- 2013.
n h or t ",
h or
o ment h t ice
o ment ri e, h a , al n h
, h or s r d n ", h or ti h over ent rom im o im n ll
sti t d;
(i ) s ), h or s r
d n ",
h or ti h over ent rom im o im n
each case" shal bstit ted,
1
PUNJAB GOVT. GAZ. (EXTRA), MARCH 04, 2015
(PHGN 13, 1936 SAKA)
(iüi) in clause (c), for the word "prescribed", the words "notified by the Government from time to time" shall be substituted;
(iv) in clause (), for the word "prescribed", the words "notified by the Government" shall be substituted; and
66
(V) after sub-section () so re-numbered, the following sub-section shall be added, namely:
"(2) The Government, other departments of the State Government and agencies mentioned in clauses (a) to (d) and to be notified under clauses (e) and () shall be the nodal departments/agencies for collecting the amount so notified and depositing the same in the fund.".
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 719/3-2015/Pb. Govt. Press, S.A.S. Nagar
PUNJAB GOVT. GAZ. (EXTRA), MARCH 04, 2015
PH 13, 1936 A)
(1i)) in clause (c¢), for the word "prescribed", the words "notified by the overnment om ime to time" shall e substituted;
(iv) in (f), h or r scribed", h or oti d the overnment" shall e substituted;
(v) afte -secti n I) n bered, h low -section shall be added, namely:-
(2) overnment, other ar ents of the State over ent ncies enti d in ses (a) to (d) o ti ed clauses (e) f) all h nodal art ents/agencies for collecting the mount so notified nd ositing the me in the und.".
. L
ecretary over ent njab, epart ent of gal egislative f airs. 719/3-2015/Pb. ovt. r ss, . . agar
2