The Assam Recovery of Loans (Amendment) Act, 1977

<l\ 56 
No. 56 
Registered No.-A.J 2. 
The Assam . Gazette 
EXTRAORDINARY 
JtUBLISHBD BY AUTHO~ITY 
fi,.t~, ~~~, 29 ~f~il, 1977, 9 (f~f'if', 1899 <t~ 
Olspor, Friday, 2!Jth Apr \l, 1977, 9th Va.isaklfii, 
1899 (S. E.) :-li...).===--:-·· 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPA)lTMENT 
NOTIFICATION 
The 27th April 1977 
No.LJL.20/77/5.-The following Act of the Assam Legislative 
Assembly which received the assent of the Gov ernor is · hereby pub­
lished for general information, 
/ 
274 -THE ASSAM GAZETTE, EXTRAORDlNARY, APRIL 29, l9i; 
ASSAM AC1 IV OF 1977 
. (R~c~ive1 the asseet of the Governor on 25th April 1977) 
THE ASSAM RECCJVERY OF LOANS tAMENDMENT) ACT, "1977 
An 
Act 
to amend the Assam Recovery of Loans Act, 1976. 
F reambb Whereas it is expedient to amend the Assam Recovery 
of Loans Act, 1976, hereinafter called the principal Act, 
in the manner hereinafter 1 appearing ; 
It is hereby enacted in the Twenty-eighth Year of the 
Republic of India as follows :-
short titl e, I. ( 1) This Act may be called the Assam Recovery of 
extent and Loans lAmendment) Act, 1977. 
commence-
ment. 
Amendm ent 
of section 2 
of Assam 
Act X II of 
1!:!76. 
(2) It shall have like extent as the principal Aqt. 
(3) It shall come into force at once. 
2. ln the principal Act, in section 2, in clause (b)-
( a) for the items (i) to (iv), the following shall be 
substituted, namely : -
"(i) a banking company as defined in the Banking 
Regulation Act, 1949 (10 of 1949); 
(ii) the State Bank of India constituted under the 
. State Bank of India Act, 1955 (23 of 1955) ; 
(iii) a subsidiary bank as defined in the State Bank 
of India (Subsidiary Banks) Act, 1959 (38 of 
1959) ; 
(iv) a corresponding new bank constituted under the 
Banking Companies (Acquisition and Transfer of 
Undertakings) Act, 1970 (5 of 1970); 
(v) a Regional Rural Bank constitut ed under the 
Regional R ura l Ban ks Act, 1971.! (21 of 1976) ; 
f 
4 
THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 29, 1977 275 
(vi) any banking institution notified by the Central Government . 
under section SI of the Banking Regulation Act, 1949 (I 0 
of 1949); 
(vii) the Agricultural Refinance and Development Corporation cons­
tituted under the Agricultural Refinance and Development 
Corporation Act, 1963 (IO of 1963)"; 
I 
(b) item (v) shall be renumbered as item (viii). 
U. TAHBILDAR, 
Secretary to the Govt. -of Assam 
Legislative Department. 
GAUHATI-Printed and published by the Supdt., i/e., Assam Govt. Printing Press 
' (Ex-Gaette) No.) ll-l,625+1,008-29-4-1977. 
J 

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