The Assam Aid to Industries (Small and Cottage Industries) (Amendment) Act, 1970

*
1'he 10 th July 19’ . 0
No.LJL.359/69/7.—The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
ASSAM ACT No.VII OF 1970- A
[Received the assent of the Governor on the 9th July 1970]
THE ASSAM AID TO  INDUSTRIES (SMALL AND COTTAGE 
INDUSTRIES) (AMENDMENT) ACT, 1970
[Published in the Assam Gazette, Extraordinary, dated the 
11th July, 1970]
An
Act
further to amend the Assam Aid to Industries  
(Small and Cottage Industries) Act, 1955.
Preamble Whereas it is expedient further to amend the Assam 
Aid to Industries (Small and Cottage Industries) Act, 
1955, hereinafter called the principal Act, in the 
manner hereinafter appearing ;
It is hereby enacted in the Twenty-first Ycar of the 
RepuWic of India as follows:—
 
/
Short title, 
extent and 
commence­
ment.
2
1. (1) This Act may be called the Assam Aid to 
Industries (Small and Cottage Industries) (Amend­
ment) Act, 1970.
(2) It shall have the like extent-as the principal Act.
(3) It shall come into force at once.
Amendme.it  2. In section 2 of the principal Act,— of section 2
•f Assam act 
I I  of 1956.
after clause (k), the following shall be added as 
clause (1), namely:—
“ (1 ) ‘Unemployed Engineer/Technologist/Techni- 
cian’  means a person possessing either an engineering 
or a technological or a technical Degree or Diploma 
from any Government recognised institution but not em­
ployed for utilisation of his engineering/technological/ 
technical knowledge and skill and not owning any trade, -  
industries or business of his own or in partnership with 
others and not having adequate financial resources of 
his own to set up any business, trade or any Small 
Scale Industry.”
Amendment 3. In section 6 of the principal Act,— 
of »ecticn 6
Act HSaS  (1) in the second proviso,— 
1956. (a) for the words “two thousand and five hund­
red rupees” occurring between the words 
“upto” and “ on” the words “five 
thousand rupees” shall be substituted.
(b) the punctuation colon “ ; ” occurring at 
the end shall be deleted and the words 
“in addition to the personal bond of the 
applicant”  followed by a punctuation 
colon “ ; ” shall be added.
(2) after the fourth proviso, the following proviso 
shall'be added as the fifth proviso, namely :
“ Provided further that the Government or the 
authority empowered to issue loan may sanction such 
loan on lhe personal bond of the applicant and one 
more guarantor in addition to personal bond subject to 
a  maximum of Rs.7,500 in case of unemployed Engi- 
neer/Technologist/Technician who are in reed of 
financial assistance for setting up Small Scale Indus­
tries.”
B. SARMA, 
Secretary to the Govt, of Assam, 
•' t Law Department.

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