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The Assam Contingency Fund (Augmentation of Corpus) Act, 1969

Assam · state statute
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(2) It extends to the whole of Assam.
(3) It shall come into rorce at once.
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The 30th April 1969
No.LJL.198J69J2.-The following Act of the Assam Legislative Assembtv
which received the assent of the .Governor is hereby published for genera I
information.
ASSAM ACT VII OF 1969
[Received: the assent of the Governor on the. 26th April, 1969]
. THE ASSAM CONTINGENCY FUND (AUGMENTATION OF
CORPUS) ACT, 1969
(Published in the Assam G azette Extraordinary, Ld ated the 1st May, 19G9)
Preambl e, WHEREAS it is expedient to augment the Corpus of
the Contingency Fund of the State of Assam ;
It is hereby enacted in the Twentieth Year of the
Republic of India as follows :-
Short titl e, 1. (I) This Act may be called the Assam Con tin-
extent and gency Fund (Augmentation of Corpus) Act, 1969.commence-
ment.
Fu r the r pay- 2. There shall be paid by the State Government
ment to the . h rotΒ· F d f h S f A
C- ti into t e .....ontmgency un 0 t e tate 0 ssam aon ing ency
fund. further sum of Rs, 1 crore out of the Reven ues of the
Sta te for the financial year 1969-70.
B. SARMA,
Secretary to the Government of Assam,

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