The Assam State Industrial Relief Undertakings (Special Provisions) (Amendment) Act, 1989

< P — Registered No. A
TH i ASSAM GAZETTE
£  X TR A O RD 1N A RY
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PUBLISHED BY AUTHORITY
* .•  115 18  orjrfo 1989, 27 191 1 (
No  11 5 Oispwr, Tu esd ay, 18th Ju ly, 1989, 27th As ad ha ,
__ •  — — 1911 (S. E.) ---------- ■ .... ....... •
GO VE RN ME NT  OF AS SA M
O R D E R S BY T H E  G O V E R N O R
LEGISLATIVE DEPARTMENT :  LEGISLATIVE BRANCH
N O T IF IC A T IO N  
T he 17th Ju ly , 1989
No- LG L-  24 5/88 /38.—T h e follo wi ng  A ct o f th e Assam  
Le gi sl at iv e As sem bly  w hi ch  re ce iv ed  th e  as se nt of th e 
Pre si dent is her eb y pu bl is he d fo r ge ne ra l in fo rm at io n.

95 4 th e  ASSAM GAZETTE. EXTRAORDINARY, JULY 18, 19 89
ASSA M ACT NO . XV III  OF  1989  
(Rece ive d the  asse nt of  the Pre sident on 5th Jul y, 198 9.)
THE ASSAM STATE INDUSTRIA L REL IEF UND ER­
TAKINGS  (SPECIAL PROVISIONS) (AMENDMENT)
Act, 198 9.
An
Act
to  amend the Assam State Ind ustrial R eli ef Under tak ings  
(Sp ecial Pr ov ision s) Act, 1984 (Assam  Act No. VII of  
1984).
Preamble Whereas it is expedient to amend the Assam 
State Industrial Relief Undertakings (Special Pro­
visions) Act, 198 4, hereinafter referred to as the 
principal A ct;
the
Short title,  
extent and  
commen­
cement.
Amend­
ment of 
Section 3 
of Assam 
Act VII of
19 84
f
It  is hereby enacted in the Fortieth Year of 
Republic of India as follows : —
1. (1) This Act may be called the Assam State
Industrial Relief Undertakings (Special 
Provisions) (Amendment) Act, 198 9.
(2) It extends to the whole of the State of 
Assam.
(3) It shall come into force at once.
2. In the principal Act, in section 3, —
(a) in the proviso,
the word “ five” between the words “more 
than ” and “years” shall be substituted by 
the word “ten” .
 
 
 
 
THE ASS ?J « GAZETTE . EXTRAORDINA RY. JULY 18, 1989 955
(2)  The  exis ting provision  shall be re-numbered 
as sub-section (1)  and thereafter, the 
follow ing shall be inserted as sub-section 
(2), namely —
“ (2)  The notification  under the proviso to sub­
section (1 ) may , for sufficient reason s be 
issued giving retrospective opera tion’ ’.
A- R A H M A N ,
Secretary to the Go vt,  of  Assam, 
Legislative Depart ment.
G U W A H A II-P il ote d  & pubHabad by tha D y. Directo r ( P), Directorate of  Ptg ‘ and  
Sty.,  A m o i , Gow ahati—21 (Ex -Ga rette) N o .2 2 9 -l. U 0 —30 0- 27-7 -1 9*9
a

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