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The Gujarat Short Titles (Amendment) Act, 2011

Gujarat · state statute
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Vol. 
LHI 
FRmAY, 
APRIL 
15. 
2011/CAITRA 
25, 
1933____________________
   
Separate 
paging 
k 
given 
to 
this 
Part 
in 
order 
that 
it 
may 
be 
filed 
as 
a 
Separate 
Compimtion.__
The 
following 
Act 
of 
the 
Gujarat 
 
lamre, 
having 
been 
assented
to 
by 
the 
Governor 
on 
the 
I3n 
April, 
2011, 
is 
hereby 
published 
for 
general
'mtConan'on.
C. 
J. 
G()flff,
Secretary 
to 
the 
Government 
of 
Gujarat
fegislative 
and 
Parliamentary 
Affairs 
Oepartment,
w 
amend 
the 
short 
tides 
of 
Bombay 
Acts,
It 
is 
hereby 
enacted 
in 
the 
Sixty-second 
Year 
of 
the 
Republic 
of
India 
as 
follows:-
1. 
This 
Act 
may 
be 
called 
the 
Gujarat 
Short 
Tides 
(Amendment)
Act, 
2011.
2.
In 
this 
Act, 
unless 
the 
context 
otherwise 
tmfaires, 
the 
vmrds
"Bombay 
Act" 
mean 
the 
Act 
enacted 
by 
a 
competent 
legislature
or 
other 
competent 
authority 
before 
Ist 
Ivlay, 
1960 
for 
the 
State
of 
Bombay 
or, 
as 
the 
case 
may 
be, 
the 
Province 
of 
Bombay 
and
in 
force 
in 
the 
State 
of 
Gujarat 
on 
the 
commencement 
of 
this
Act.

15-2
[PART 
Notwithstanding 
the 
amendment 
of 
short 
titles 
of 
Bombay 
Acts
specified 
incolmnn 
4 
of 
the 
Scbednle 
by 
section 
3, 
the 
citation 
of
those 
Acts 
byreference 
to 
the 
nmnherand 
yecrrespectively
specified 
in 
colmnn 
2 
and 
3 
of 
the 
Schedole 
agmnst 
those 
Acts
__________________________________________________

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GUJARAT 
 
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A
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1960
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of 
BeSfnnS 
A
1959
6 
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19
Act, 
Act, 

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