The Assam Aid to Industries (Small and Cottage Industries) (Amendment) Act, 1960

The 2nd December 1960
No.LJL.37/60 .—The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
Received the assent of the Governor on the 29th November 1960.
ASSAM ACT No.XXX OF 1960
THE ASSAM AID TO INDUSTRIES (SMALL AND COTTAGE 
INDUSTRIES) (AMENDMENT) ACT, 1960
(As passed by the Assembly)
[Published in the Assam Gazette, Extraordinai y, dated the 2nd December 
1960]
An 
Act 
further to amend the A ssam  Aid to Industries (Sm all and Cottage  
Industries) Act, 1955
Preamble. Whereas it is expedient further to amend the Assam
Aid to Industries (Small and Cottage Industries) Act, Assam Act 
1955, hereinafter called the Principal Act, in the II of D56. 
manner hereinafter appearing ;
It is hereby enacted in the Eleventh Year of the 
Republic of India as follows
Short title, 1. (I) This Act may be called the Assam Aid to 
extent and Industries (Small and Cottage Industries) (Amend- commence-ment. m e n t ) A c t >  1 9 6 0 -
(2) It shall have the like extent as the Principal 
Act.
(3) It shall come into force at once.
2. In Section 2 of the Principal Act, for clause (g), 
the following shall be substituted, namely ;—
“ (g) ‘Small Industry’ means an industrial unit with 
a capital investment of not more than Rs.5 lakhs 
irrespective of the number of persons employed.”
B. C. BARUA, 
Secretary to the Govt, of Assam, Law Deptt.
Amendment 
of Section 2 
of Assam 
Act II of 
1956.
 
 
 
 

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