The Assam Homeopathic Medicine (Amendment) Act, 1988

Registered M o,  A l l
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s s a m * ^ ^ , Gazette 1
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EXTRAORDINARY 
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P U B L IS H E D  b y A U T H O R IT Y
Si t 68 ft ’njai, SH re w M , 24 tw „  1988,  3 5 < 5 r & , 1910 (^sQ 
No, 68 Dispur, Tu esd ay, 24th May, 1988, 3rd Jyaisth%,
1910 (S. E.)
» »
f  GOVER NMENT OF ASSA M
E  7  : 1  ■  .J, OR DE RS  BY TH E GO VE RN OR
■  ,  \
LEGISLAT IVE DEPARTMENT t LE GIS LA TI VE BR AN CH
r  i r X  ' •  NOTIFICATIO N - \  !
The  23 rd  May, 1988
No. LG L. 192/87/16.—Th e. following Act of  the Assam 
Legislative Assembly whic h received the  assent of  the Go ver nor  
is her eby  pub lish ed for general inform atio n.
■  ’ * '  X  . . . .

388 THE ASSA M GAZETTE. KXTBA OMWNAK'S, MA Y 24, 1988
ASSA M AC T NO . V OF  1988
Receive d the  assent of  the Go ver nor  on 21st Ma y, 1988.»
THE ASSAM HOMEOPATHIC MEDICINE
(AME ND ME NT ) ACT, 198 8
An
Act
fu rth er  to amend the  Assam Hom eopathic Medicine xi*o f 1 9 5 5  
Act. 195 5.
Whe reas i t is exp edient f ur th er  to amen d t he 
Assam Homeopathic Medicine Act, 1955, he rein­
aft er re ferre d to  as the  principal A ct ;
It is hereb y enac ted in the  Th irt y-ninth Year 
of th e Republic  of India, as follows:—
Short title, 
extent and 
commenee- 
ment.
1 . (i) This Act may  be called the  Assam 
Homeopathic Medicine (Amendment) Act, 198 8. 
(ii) It shall extend  t o the  whole of Assam.
(iii) It sha ll be deemed to have  come into 
force on th e 19th day of Febru ary , 198 7,
A m e n d m e n t t i i e principal Act, |n Section 3, In sub-
of section 3  seGtlpn R) after, the  proviso, th e following  new 
Actxio f proviso shall be inserted, nam ely
1955, _ w
“Ecoyided further that any defect In the
Constitution of the  Board shall not inv alidat e any 
action tak en by the  Board and shall not be on es -*  
tioned in any court  of law ”, ___
F 3. In fi fe s principal Act, In Section 4, In suB- 
sectlon (; 3) for the  words "tw o years” appearing 
at the end, the  words "thr e e years ” shall H e subs-
Amendmen t 
®f Section 4
of Assam 
A « t XI of 
■  1955,

The  Assam  gazette , extraordinary , mar . 24, 389
sa vi ngand 4. (i) The Assam Home opathic Medicine 
(Amendment) Ordinance, 1988 (Ordinance No, 1  
of 1988) is her eby  repealed.
(ii) Notwithst and ing such repe al, any thing 
done or any  actio n tak en under the  Ordinance so 
repealed shall be deemed to have  been done or 
tak en un der the correspo ndin g provision of this 
Act.
K. LASKAR ,
Joint Secretary to the Govt-of Assam , 
Legislativ e De partm ent. s
GU WA HA TI— -Printed and pnblhtted by «br D y. Pir ec- <  </•,. D recto ra.r of Pt* ,« d  
'S ty .,A «r a, G »w ak aM —2l (ScO M M te)  .M u  135—1,178 300— 24-5’ ’ S *!,
 

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