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The Assam Deputy Speakers Salaries and Allowances (Amendment) Act, 1969

Assam · state statute
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ASSAM ACT X III OF 1969
[Received the assent of the Governor on the 8th May 1969]
, THE ASSAM DEPUTY SPEAKER’S SALARIES AND ALLOWANCES 
(AMENDMENT) ACT, 1969
(Published in the Assam Gazette Extraordinary, dated the 17th May, 1969)
An
Act
to  am end farth er the A ssam  D eputy Speaker’s S alaries and  
A llow ances Act, 1958.
Pream ble. Whereas it is expedient to amend the Assam Deputy A sam  Act 
Speaker’s Salaries and Allowances Act, 1958, herein- °
after called the principal Act, in the manor hereinafter 
appearing;
It is hereby enacted in the Twentieth Year of the 
Republic of India as follows: —
Short title 1. (1) This Act may be called the Assam Deputy 
and com- Speaker’s Salaries and Allowances (Amendment) Act, 
mencement jg g g
(2) It shall come into force from the 1st day of 
April, 1969.
Amendment 2. In section 2 of the principal Act, the words 
of sectton 2 “rupees seven hundred and fifty”  shall be substituted 
Act X vF^f by l be  w O r ds “ rupees eight hundred and fifty”. 
1953.
Amendment 
of section 3 
of Assam
Act X V I of
1953.
3. In the proviso to section 3(ii) of the principal 
Act, the words “rupees two hundred” shall be sub­
stituted by the words “rupees two hundred and 
fifty”.
Amendment 4, Insection 4 of the principal Act, in clause (ii) 
of iSe< As°am w o r d s “ rupees one hundred and fifty” shall be 
A ct X W o f  substituted by the words “rupees two hundred”. 
1958.
Price Rs.0.05P. or I d  per copy
AGP ly/69 (Leg)—15004-50—27-5-69.

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