The Assam Khadi and Village Industries Boards (Amendment) Act, 1956

z "  The 2bth November 1956
No.LJL.41/56/9.— The following Act of the Assam Legislative Assembly 
which received the assent oi the Governor is hereby published for general 
information.
(R eceived th e a sse n t o f  t i e G overnor on th e 27th N ovem ber 1956)
ASSAM ACT X X III OF 1956
THE ASSAM KHADI AND VILLAGE INDUSTRIES BOARD 
(AMENDMENT) ACT, 1956
(Passed by the Ass mblv)
[Published in the Assam Gazette, Extraordinary, dated the 29th November 
1956]
An
Act
lo amend the Assam Khadi and Village Industries Board Act, 1955.
P ream ble.— Whereas it is expedient to amend the Assam Khadi and 
Village Industries Board Act, 1955 (Assam Act X V I of 1955 ), hereinafter 
called the principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Seventh Year of the Republic of India 
as follows:—
1. Short title, extent and com m en cem en t.— (1) This Act may be 
called the Assam Khadi and Village Industries Board ( Amendment) 
Act, 1956.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. A m endm ent o f section  10 o f  A ssa m  A ct X V I o f  1955.-— For 
sub-sections (2) and (3) of section 10 of the principal Act the following shall 
respectively be substituted, namely :—
“ (2) Every contract shall be made on behalf of the Board, by the 
Secretary.
(3) Every contract made by the Secretary on behalf of the Board, shall 
subject to the provisions of this section, be entered into in such manner and 
orm as may be prescribed.”
J. C MEDHI,
Secy, to the Govt, of Assam, Leg. & JudJ; Depth

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