The Assam Industrial Infrastructure Development Corporation (Amendment) Act, 2000

Reg istered No .-76 8/97
THE ASSAM GAZETTE
EXTRAORDINARY
< ^ ^ < 1  w f
PUBLISHED BY AUTHORITY
157 21 20 00 ,30 W ,  1922 (*PF )
No. 157 D ispu r, Friday, 21s t July, 2000, 30th Asadha, 1922 (S.E.)
GOV ERN MEN T O F ASS AM
ORDERS BY T HE GOV ERNOR
LEG ISLATIVE DEP ART MENT :  :  LEGISLATIVE B RAN CH
NOTIFICATION
The 9th May, 2000
No .LG L. 153/99/6 The fol lowi ng  Act of  the As sam  Le gisla tiv e 
Assem bly  whi ch received the assent of  the Go ver nor is here by pub lish ed 
for  gen eral informatio n.
V.
t

314 TH E ASS AM G AZE TTE . EXT RAO RDI NARY, JULY  21. 2000
ASSA M ACT NO. V OF 2000 
(Received the assent o f the Gov erno r on 6th May, 2000)
THE ASS AM IN DUS TRIAL INFR ASTRUC TUR E D EVE LOP MENT 
COR POR ATION (AMENDMEN T) ACT, 2000 
AN 
ACT
to amend  the Assam Industrial Infrastructure Deve lopm ent Corp oration 
Act, 1990.
P re am b le . Wherea s it is expedie nt to amend  the As sam  A ss am
Ind ustria l Inf ras tru ctu re De velop me nt Co rpo rat ion  Act No. l  
Act, 1990, hereina fter referred to as the p rincipal Act, o f 19 91 .  
in the manner h ereinafter appearing ;
It is hereby ena cted in the Fifty-first Y ear of the 
Republic of India as follows
Sh or t tit le , 1.  (1) Thi s Act may  be called  the Assam  Ind ustrial 
exten t and In fras tru ct ur e Dev elo pm en t Co rp or ation
co m m en ce - (Am endm ent) Act, 2000.
m e n t.
(2) It extends to the w hole of the State of Assam.
(3) It shall come into force at once.
q ■  — »-------
Amendment 2. In the principal Act, in section 15, in clause (ii), in 
of section is. sub-cla use (c), -
(i) in the f irst line, fo r the wo rd "either", the word s
"on its own or" shall be substitute d ;
(ii) in the sec on d line , in betw een the wo rds  
"corporate  bodies"  and "or", the punctua tion 
ma rk and words, "Go vernment Dep artm ents " 
shall be inserted.
Amendment 3. In the prin cipal Act, in section  23, in sub -sectio n 
of section 23. (3), -
(i) in the second line, in betw een the  words "loan"
and "und er", the word s and sign "and/or a fter 
mobilizing re sourc es from the market" shall be 
inserte d;
(ii) in the third line, for the wor ds "fifty crores", 
the wo rds  "fiv e hundred  cro res " shall be 
substituted.
M. K. DEK A,
Secretary to the G ovt, of Assa m, 
Legislative Depa rtment.
GUW AHA TI - Prin ted & published by the Dy. Director (P & S), Direc torate o f Ptg. and 
Sty., Assam, Guwahati-21 (Ex-Gazette) No. 513-500 -400-21-7-2000
 
 

‹ Prev All Assam acts Next ›