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The ASSAM CONTINGENCY FUND (AUGMENTATION OF CORPUS) ACT, 1953

Assam · state statute
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ASSAM ACT VI OF 1953 
THE ASSAM CONTINGENCY FUND (AUGMI!.NTA­
TION OF CORPUS) ACT, 1953 
(Passed by the Assembly) 
./ (Received the assent of the Governor on the 30th March 1953) 
IPublished in the Assam Gazette, Extraordinary, dated the 30th March 1953] 
Pre<nable. 
Short title, 
extent and 
commence· 
ment. 
Further 
payment to 
the Con· 
tingency 
Fund. 
WHEREAS it is expedient to augment the Corpus of the 
Contingency Fund of the State of Assam : 
It is hereby enacted as follows:-
1. (1) This Act may be called the Assam ·contingency 
Fund (Augmentation of Corpus) Act, 1953. 
(2) It shall extend to the whole of Assam. 
(3) It shall come into force on the lst April, 1953. 
2. There shall be paid by the State Government into 
the Contingency Fund of the State of Assam a further sum 
of Rs.20 lakhs out of the Revenues of the State for the 
financial year 1953-~4. 
[ Price anna 1 or ld.] 
A.G.P. {Lfg.) No.S/54 -1125-13·7-1954. 

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