The Dibrugarh University (Second Amendment) Act,1972

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534 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 1, 1972
ASSAM ACT XV OF 1972
(R eceived the a ssen t o f th e G overnor on the 26th A pril, 1972)
THE DIBRUGARH UNIVERSITY (SECOND AMENDMENT) 
ACT, 1972
[Published in the Assam Gazette, Extraordinary, dated the 1st May, 1972]
An
Act  
to am end the D ibrugarh U n iversity (A m endm ent)] Act, 1967
Snort title 
and commen­
cement.
Amendment 
of section 1  
of Assam 
Act V II of 
1971.
Preamble. Whereas it is expedient to amend the Dibrugarh A ssam  A ct 
University (Amendment) Act, 1967, hereinafter called ol
the principal Act, in the manner hereinafter appear­
ing ;
It is hereby enacted in the Twenty-third Year of 
the Republic of India as follows:—
1. (1) This Act may be called the Dibrugarh 
University (Second Amendment) Act, 1972.
(2) It shall come into force at once.
2. In Section 1 of the principal Act, for sub-section
3), the following shall be substituted, namely:—
“ (3) It shall be deemed to have come into 
force with effect from the 25 th March, 
1971.”
Repeal and 3. (1) The Dibrugarh University (Second Amend- A ssam  Ordi- 
Saving. ment) Ordinance, 1972 is hereby repealed. nance IV of
1972.
. (2) Notwithstanding such repeal, anything done
or any action taken under the Ordinance as repealed 
shall be deemed to have been done or taken under 
this Act as if this Act had con me need on the seven­
teenth day of March, 19y2 (date of promulgation ol 
the Ordinance).

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