The Assam Advocates Welfare Fund (Amendment) Act, 2009

~ '«<'lI"'C/~~~
THE ASSAM GAZETTE
RegisteredNo.-768/97
\5PlT~'t
EXTRAORDINARY
PUBLISHED BY THE AUTHORITY
o:f~306 ~~, C)"jI~"'IC!I,4 \blC~I"'C!I,2010, 12~, 1932 (~)
No.306 Dispur,Monday,4thOctober,2010, 12thAsvina,1932 (S.B.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVEDEPARTMENT: :LEGISLATIVEBRANCH
NOTIFICATION
The 4thOctober,2010
No.LGL.40/98/240.-The followingActoftheAssamLegislativeAssemblywhichreceived
theassentofthePresidentisherebypublishedforgeneralinformation.
ASSAM ACT NO. XXX OF 2010
(ReceivedtheassentofthePresidenton8thSeptember,2010)
THE ASSAMADVOCATES' WELFARE FUND
(AMENDMENT) ACT,2009

THE ASSAM GAZETIE, EXTRAORDINARY, OCTOBER 4,2010 .444--------------------------------~--------------~----------~--------~~----
AN
ACT
Amendmentof
'Section18.
3.
toamendtheAssamAdvocates'WelfareFundAct,1998.
Whereas itisexpedienttoamendtheAssamAdvocates' AssamActNo.
WelfareFundAct,1998,hereinafterreferredtoastheprincipalAct,XVIIIof1999
inthemannerhereinafterappearing;
ItisherebyenactedintheSixtiethYear oftheRepublicofIndiaasfollows:-
1. (1) ThisActmaybe calledtheAssamAdvocatesrWelfareFund(Amendment)
Act,2009.
(2) Itshallhave thelikeextentastheprincipalAct,
(3) Itshallcomeintoforceonsuchdateas theStateGovernmentmay,by
notificationintheOfficialGazette,appoint.
2. IntheprincipalAct,inSection15, insub-section(5)-
(i) forthewords"onethousand",occurringinbetweenthewords"ofrupees"
andthewords"as membershipfee", thewords"twothousand"shallbe
substituted;and
(ii)forthewords"fivehundred",occurringinbetweenthewords"instalments
ofrupees"andthewords"each withinoneyear",theword"onethousand"
shallbe substituted.
IntheprincipalAct,inSection18,insub-section(1),forthewords"threeand
six",appearinginbetweenthewords"rupees"and"respectively",thewords
"sixandtwelve"shallbe substituted.
IntheprincipalAct,inSection19,insub-sectionCl)-
(i) fortheword'six',occurringinbetweenthewords"oneFundStampofthe
valueof"andthewords"rupeesincaseofVakalatnama",theword"twelve"
shallbe substituted;and
(ii)fortheword"three",occurringinbetweenthewords"Authorityandrupees"
andthewords"inallothercases",theword"six"shallbe substituted.
Preamble
Shorttitle,
extentand
Commencement.
Amendmentof
Section15.
Amendmentof
Section19.
4.
MOHD. A.HAQUE,
SecretarytotheGovt.ofAssam,
LegislativeDepartment,Dispur.
GUWAHATI -PrintedandPublishedbytheDy.Director(P&S) DirectorateofPtg.andSty.,Assam,Guwahati-21,
(Ex-Gazette)No.611-500+ 100-1-10-2010.

‹ Prev All Assam acts Next ›