The BODHGAYA TEMPLE (AMENDMENT) ACT 2013

Bihar · state statute
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13 vxLr 2013 
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/uni0905/uni093F/uni0927/uni093F/uni0928/uni092F/uni093F/uni092E/uni0924 /uni0939/uni094B:-    
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THE BODHGAYA TEMPLE (AMENDMENT) ACT 2013 
[Bihar Act 11, 2013] 
AN 
 ACT  
to make amendment in  Bodh Gaya Temple Act 1949. 
Preamble .-  Whereas the Constitution of India stands for a secu lar state and secularism 
is a basic feature of the Constitution and the prov ision in proviso to sub 
section (3) of section 3 of the Bodhgaya Temple Act , 1949 is prejudicial to 
 3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 13  /uni0905/uni0917/u0903 /uni0924  2013  
 secularism; therefore it is necessary and expedient  to  delete the said 
proviso. 
 Be it enacted by the Legislature of the State of B ihar in Sixty fourth year of the 
Republic of India as follows :-    
1.  Short title and Commencement.  –  (1) This Act may be called the Bodhgaya 
Temple (Amendment) Act, 2013. 
(2) It shall come into force at once. 
2.   Amendment of section 3 of Bihar Act 17, 1949 .– The proviso to sub-section (3) 
of section 3 of the said Act shall be deleted.  
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/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F, 
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964  
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 650 -571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964 
Website: http://egazette.bih.nic.in 
 
 

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