The Gauhati University (Amendment) Act, 1973

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The Assam G azette
W T O
EXTRAORDINARY
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PUBLISHED BY AUTHORITY
sp39 P445, 14 1974 5 = 1 , 23 1895 * r « F
No.39 Dispur, Thursday, March 14, 1374, 23rd Phalguna,  
1895 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LAW DEPARTMENT
NOTIFICATION
The 7th March 1974
No.LJL.221/73/5.— The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
general information:—

204 THE ASSAM GAZETTE, EXTRAORDINARY, MAR. 14, 1974
ASSAM ACT V III OF 1974
(Received the assent of the Governor of the 11th January 197 4)  
TH E GAUHATI UNIVERSITY (AMENDMENT) ACT, 1973
An
Act
further to am end  the G auhati U n iversity A ct, 1947
Preamble. Whereas it is expedient further to amend the
Gauhati University Act, 1947, hereinafter called the 1947°* 
principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the twenty-fourth year 
of the Republic of India as follows :—
Short title 1.(1) This Act may be called the Gauhati 
and University (Amendment) Act, 1973.commence­ment.
(2) It shall come into force on such date as 
the State Government may, by notification in the 
official Gazette, appoint.
Amendment 2. In Section 37 of the principal Act, for the 
of Section 37 word “ twenty” occurring in between the words 
of the Assam “ than” and “lakhs” the word “ forty” shall be 
o f substituted.
MD. SAADULLAH,
Joint Secretary to the Government of Assam,
Law Department.
Gauhati:—Printed and Published by the Jo in t Supdt., Assam Govt.
Press (Ex-Gazette) No.75— 1,457-J-lOO—14-3-74.

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