The Assam Contingency fund (Augmentation of Corpus) Act, 1972

ASSAM ACT XIX OF 1972 
(Received the assent of the Governor on the 26th September, 1972) . . 
THE ASSAM CONTINGENCY FUND (AUGMENTATION OF 
CORPUS) ACT, 1972 
[Published in the Assam Gazette, Extraordinary, dated the 26th September, 
1972] 
An 
Act 
to. augment temporarily the Corpus of the Contingency Fund 
of Assam 
Preamble Whereas it is expedient to augment temporarily the 
Corpu1> of Contingency Fund of Assam ; 
It is hereby enacted iu the Twenty-third Year of 
the Republic of India as follows :-
Sh~rt title 1. (1) This Act may .he called the Assam Contin­
ana com- gency Fund (Augmentation of Corpus) Act~ 1972. 
roencement. 
(2) I! shall come into force at once. 
Further 2. There shall be paid by the State Government 
['hat~~~~i~- into the Contingency Fund of ~he State of Assam a 
gency further sum of Rupees ten crores out of the revenues 
Fund. of the State for the financial year 1972-73. 
R.etransfer of Rupees ten crores 
from Con­tingency 
Fund to 
Consolida­ted Fund. 
3. A sum of Rupees ten crores shall be retrans· 
ferred from the Contingency Fund to the Consoli· 
dated Fund of Assam on or before the ht April, 
1973. 
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THE ASSAM GAZETTE, EXTRAORDINARY, SEPT. 26, 1972 1009 
Repeal and 4. ( 1) The Assam ContinF:ency Fund (Augmentation Assam Ordi· 
sa"ing , of Corpus) Ord.inance 1 1972 is hereby repealed: l~~Z~ V of 
(2) Notwithstanding such repeal, anything done 
or any action takea. under the-Ordina ce as repea ed 
shall be deemed to have b een done or taken under 
thi1 Act all if this Act had commenced on the 
twelfth day of Augu1t, 1972 (dat e of promulgation 
ef the Ordin ance) . 
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SHILLONG :-Printed and published by the Superintendent, Gevt. 
Press (Ex-Gazette), No.229-1,§76+160-26·9-72. 

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