The Assam Ganja and Bhang Prohibition (Amendment) Act, 1959

Th e 29th Februar y 1960
No .L JL .5 1/ 59 .—T he  following Act  of the Assa m Leg isla tive  Assembly 
which  received the assent o f the Governo r is hereby  publishe d for general 
information.
|  (Re ceived  th e as se nt of the Go vernor o n th e 24th Fe brua ry 1960)  
ASSAM ACT No .V OF  1960
T H E  A S S A M  G A N JA  A N D  B H A N G  P R O H IB IT IO N  
(A M E N D M E N T ) A C T , 1959 
(As passed by the Assembly)
- [Published in the Assam Gazette, Extrao rdin ary , dated  the 1s t Ma rch  196 0]
An 
Act
to amend the Assa m Ga nj a and Bha ng Pro hibition Act , 195 8
W he re as it is expe dient  to ame nd the Assam Ga nj a AKa m A c t 
and  Bha ng Proh ibiti on A ct , 1958 hereinaf ter °
calle d the Principal Act  in the  mann er hereinaf ter 
app ear ing ;
Preamble. i t  i»  hereby enacte d in the Te nt h Ye ar  of  the 
Re pu bli c of  India  as follow s:—
Short title,  
ext ent  and 
comm ence
1. (1) This Ac t may  be call ed the Assa m G an ja  and 
1 Bha ng Prohibitio n (Am end men t) A ct , 1959. 
ment . (2 ) It  shall have the like extent  as the Prin cipal
Act .
(3) It  shall come  into  force at onc e.
^A me ndm ent  2. In  sub-section (1) o f section 7 of  the Princi pal
of section 7 Ac t for the figures “ 3”  and “ 4”  the figures “ 4” and 
Act X X ^ o f  ' respectively be substit uted.
:: 195 9.
B . C . B A R U A ,
Secy, io the Govt, of Assam, Law Deptt
 
 
 
 
 

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