The Assam State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1973

—^-12  Registered No.—  A-12
The Assam Ga ze tte  
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EXTRAORDINARY
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PUBL ISHE D BY AUTH ORITY
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m  43 18 JH & , 1974 5H , 27 Jf t'S H , 1895 1’ 4
No .43 Dispu r, Monday, M ar ch  18, 1974, 27th Ph alg un a,
£895 (S. E.)
GO VERN ME NT  OF  AS SAM 
OR DE RS  BY TH E GO VE RN OR
LAW DE PA RT ME NT
NO TI FICA TI ON
Th e 14th Marc h 1974
No.L JL.54 5/73/10.—Th e following Act of the  Assam Legislative 
Assem bly which received the  asse nt of the Governor is hereby, published for  
gen eral inform atio n:—

1
218  THE ASSAM GAZETTE, EXTRAORDINARY, MAR. 18 , 19 74
ASSAM ACT X OF 1974
(Received the ass ent  of the Governor on the 9th March 1974)
THE ASSAM STATE LEGIS LATURE 
MEMBERS’  (REMOVAL OF DISQUALIFICA ­
TIONS) (AMENDMENT) ACT. 19 73
An
Act
Short title,  
extent and  
commence­
ment.
fu rth er to amen d the  Assam Sta te Legisla­
ture  Mem bers’  (Removal of Disqualifications)
Act, 195 0.
Preamble. Whereas it is exp edie nt fu rthe r to amen d Assam Act
the  Assam Sta te Leg isla ture Mem bers’  (Remo- X II I o f 
val of disqualification) Act, 195 0, hereinafter  1950- 
called the  Princ ipa l Act, in the  ma nner he re­
ina fte r app eari ng ;
It is hereb y enacted  in the  Tw enty- fourt h 
Year of the  Republic of India as follo ws:—
1. (1)  This Act may be called the  Assam 
Sta te Legis lature  Mem bers ’  (Removal of Dis­
qualification s) (Amendment) Act, 1973.
(2) It shall have the  like ex ten t as the 
Principal Act.
(3) It sha ll come i nto force atonce.
Amendment 2. In item  numb er 7  of the  sche dule  to the  
of item Pri nci pal  Act, after  the  words "The Office of 
number 7  Ch airma n” occurring at the  beginning , the  
Schedule punctua tion "(,)” sha ll be deleted and  the  word s 
to the "and  Director of the  Assam Sta te Warehousin g 
Principal Corporation and of Pub lic Sec tor Corpora tions 
A ct-  like Major Ind ustries Deve lopm ent Corporatio n 
and Sma ll Ind ust ries Dev elopment Corp oration, 
etc. and Chairman” follow ed by the  pun ctuatio n
"(.)” shal l be added. •
Md. SAAD ULLA H,
Jo in t Secy, to the  Gov t, of  Assam,
Law  Depar tment .
rfoii}iatr .—Printed and published by the Joint Supdt., Assam Govt. 
Press (Ex-Gazette) No .83— 1,457+100—18 -3-74.

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