The Contingency Fund of the National Capital Territory of Delhi (Amendment) Act 2018

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GOVERNMENT OF INDIA
REGISTERED No. D.L.-33002l99
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EXTRAORDINARY
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DELHI, MONDAY, DECEMBER 31, 2018/PAUSHA 10, 1940 [N.C.T.D. No. 699
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DEPARTMENT OF LAW, JUSTICE AND LEGISLATIVE AFFARIS
NOTIFICATION
Delhi, the 31st December, 2018
No. F. 14(45)ILA-2018/cons2Iaw/114-123.-The following Act of the Legislative Assembly of the National
Capital Territory of Delhi received the assent of the Lt. Governor of Delhi on the 28th December, 2018 and is hereby
published for general information:-
''The Contingency Fund of the National Capital Territory of Delhi (Amendment) Act, 201S"
(DELHI ACT 08 OF 2018)
(As passed by the Legislative Assembly of the National Capital Territory of Delhi on the 21" December, 2018)
[28th December, 2018]
An Act to amend the Contingency Fund of the National Capital Territory of Delhi Act, 1994.
BE it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the sixty-ninth Year of the
Republic of India as follows:-
I. Short title and commencement. - (I) This Act may be called the Contingency Fund of the National Capital
Territory of Delhi (Amendment) Act, 2018.
(2) It shall come into force at once.
2. Amendment of Section 2. - In the Contingency Fund of the National Capital Territory of Delhi Act, 1994,
(Delhi Act No. 13 of 1994), in section 2, for the words "a sum of rupees ten crores", the words "a sum of rupees one
hundred crore" shall be substituted. .
ANOOP KUMAR MENDIRATTA, Principal Secy. (Law, Justice & LA)
Uploaded byDte, of Printing at Government of India Press, Ring Road, Mayapuri, New Delhi-I 10064
and Published by the Controller ofPublications, Delhi-Ll 0054. I. Digitallysigned by
MANOJ .MANOJKUMARVERMA
KUMAR VERM1\·Date,.2019.01.12
. 17:t4:42+05'30'

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