Registered No.-768/97
THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
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No. 207 Dispur, Friday, 19th Septemb er, 2014, 28th Bhadra , 1936 (S. E.)
GOVERNME T OF A SSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRAN CH
NOTIFIC ATION
The 1 9th September, 2 014
No. LGL.ll1/2004/80. - The following Act of the Assam Legislative Assembly which received
the assent of the Governor is hereby published for gene ral informa tion.
ASSAM ACT NO. X OF 2014
(Received the assent of the Governor on 15th September, 2014)
THE ASSAM CONTINGENCY FUND (A UGMENTATION OF CORPUS) ACT , 2014
896 THE ASSAM GAZETTE , EXTRAORDINAR Y, SEPTEMBER 19, 2014
AN
ACT
to augment the corpus of the Contingency Fund of the State of
Assam.
Preamble
Short title, extent
and commencement.
Whereas it is expedient to augment the corpus of the
Contingency Fund of the State of Assam;
It is hereby enacted in the Sixty-fifth Year of the
Republic of India, as follows:-
1. (1) This Act may be called the Assam Contingency Fund
(Augmentation of Corpus) Act, 2014 .
(2) It extends to the whole of the State of Assam .
(3) It shall be deemed to have come into force on the 1
51
day of
April,2014.
Further payment to 2.
the Contingency
Fund
There shall be paid by the State Government into the
Contingency Fund of State of Assam a further sum of fifty
crores of rupees out of the revenues of the State of Assam for
the financial year 2014-2015 .
S. M. BUZAR BARUAH,
Secretary to the Go vernment of Assam ,
Legislative Department, Dispur.
Guwahati : Printed and.Publi shed by the D y. Director (P & S), Directo rate o f Pt g. & Sty. Assam, G uwahati-2 1.
Ex Gazette No . 4 13 - 300 + 300 - 19 - 09 - 20 14.Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.