The Assam Contingency Fund (Amendment) Act, 1979

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"~ 218 fl1"f,~. ~~~. 14 ~~~. 1979. 23 ~~ t 1901 (llf •) 
No. 218 DisP,ar, Friday; Uth December, 1979, 23rd Agralaayana, 
. lMl (S. E.) . 
OBDBBS ·. BY ~ THE GOv;E&NOB 
LEGISLATIVE DEPARTMENT 
NOTIF.ICATION -
The · 14th Dec ember 1979 
-' 
N o.LGL .206/79/ 37.-T he foJlowing Act of the Assam Legislative 
Assembly which received .1the assent of the Governor is hereby -.. pub· 
' tishcd ~ for gf'n~rat iofori:n:rtion. · 
117.0 THE ASSAM GAZE TTE, EJ<.T.R.AORDWARY . 
--~-- .. 
c. 14, 1979 
ASSAM ACT XIV . OF 1979 
(Received the assent of the Gove~nor on 1st December, 1979 ) 
THE ASSAM CONTlNGENCY FUND 
(AMENDMENT) ACT, 1979 
An 
A Act 
further to amend the Assam Contingency 
Fund Act, 1950. 
Preamble. Whereas it is expedient to amend the ~~:aix of 
Assam Contingency Fund Act, 1950, here- 1950. 
inafter called the principal Act. 
It is hereby enacted in the Thirt ieth 
Year of the Republic of India as follows :-
Shor • title 1. ( 1) 1 his Act may 
and com- A C · be called the 
(Amendment) menceme nt. ssam onungency Fund 
Act .. 1979. 
(2) It shall ~ome into force at once 
and shall remam valid upto 3 lst March ~ 
1980. 
Amendment 2. In the 
of Section 3 h fi ll · of Assam t e 0 owing 
Act IX of namely: -1959. 
principal Act, in Section 3, 
proviso shall be added, 
"Provided that during the period of 
operation of the Assam Contingency Fund 
(Amendment) Act, 1979, a further sum of 
twenty crores of rupees shall be paid from 
and out of the Consolidated Fund of the 
State of Assam into the Contingency Fund". 
U. TAHBILDAR 
Secreiary to the Govt. 'of Assam; 
Legislative Department. 
GAUHATI-Printed and published by tbe Supdt. i/c., Assam GoYt. Printing Pret1 
(Br-Guet11i) No.43S-900+2'0-14-12-1979. 

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