The Assam Tea Plantations Provident And Pension Fund Scheme (Amendment) Act, 1970

i<.egistcred No.A.-· 12 
·rhe ·Assam Gazette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
J.48 Sh!llong , Tuesday, May 5, 1970, 15th Vaisakha, 
1892 (S.E.) 
.~ -========== 
' GOVERNMENT OF ASSAM · 
ORDERS BY THE GOVERNOR 
LAW DEPARTMENT 
NOTIFICATIONS 
The 4th M ay 1970 
No.LJL.122/70/2 .--The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information. 
ASSAM ACT IV OF 1970 
' 
__j: [Received the assent of the Governor on the 28th April 1970] 
"' 
THE. ASSAM TEA PLANTATIONS PROVIOENf AND PENSION 
FUND SCHEME (AMENDMENT) ACf, 1970 
(Published in the Assam Gazette, Extraordinary dated the 5th May 1970) 
An 
Act 
furth er to amend the Assam Tea Plantat ions Provident Fund and Pens·ian Fund 
Scheme Act, 1955 
-Preamble. Whereas it is expedient to further amend the Assam Assam Act 
Tea Piantations Provident Fund and Pension Fund X of 1955. 
Scheme _Act, 1955, hereinafter called the principal 
Act, in the manner hereinafter appearing ; · 
- ·' 
292 fH.f!. ASSAM GAZETTE, EXTRAORDINARY', MAY 5, 1970 
----- -- . -----· ~------ ---
Short· title, 
extent and 
commence­
ment. 
It is hereby enacted in the Twenty~first Year of 
the Republic of India as follows--
I. ( 1) This Act may be called the Assam Tea 
Plantations Provident Fund and Pension 
Fund Scheme (Amendment) Act, 1970. 
(2) It shall have the like extent as the princi­
pal Act. 
,3) It shall come into force at once. 
Amendment 2. In section 2(d) of th: principal Act, for the 
of section 2 figures "Rs .500·00" occurring between the words 
of Assam Act "exceed" and "per mensem" the figures and words 
nX of 1955. "Rs.l,OOO·OQ (Rupees one thousand)" shall be sub-
stituted. 
The 4.th May 1970 
No.LJL.18/70/6.-The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information. 
ASSAM ACT V OF' 1970 
LReceived the assent of the Governor on the 28th April, 1970] 
THE ASSAM CRIMINAL LAW (AMENDMENT) ACT, 1970 
(Published in the Assam Gazette, Extraordinary dated the _ 5th May 1970) 
An 
Act 
to arnend the Rules for the Administration of Justice in the 
North Cachar Hills Subdivision of the State of Assam. 
Preamble. Whereas it is expedient to amend the Rules for the ~ 
Administration of Justice in the North Cachar Hills 
Subdivision of the State of Assam, hereinafter called 
the said Rules, in the wanner hereinafter appearing ; 
It is hereby enacted in the Twenty-first Year of the 
Republic _of India as follows :-
Short title, 1. (1) This Act may be called the Assam Criminal extent and commence- Law (Amendment) Act, 1970. 
ment. 
(2) It shall have the like extent as the said Rules. 
(3) It shall come into force at once • 
. \ ;: cndment 2. In rule I of the said Rules :-
of rule I. 
(1) the words "United District of Mikir and 
North Cachar Hills, Subdivisional Officer" shall be 
deleted. 

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