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The Gujarat Repealing Act, 2011.

Gujarat · state statute
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Extra Xo. 8 REGISTERED i'io. G/G'.\R/2 
© 
~~ 
~be <!@ujarat <!@obernment <!@a?ette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
Vol. LIIJ FRIDAY, APRIL 8, 2011/CAITRA 18, 1933 
Separate paging is given to this Part in order that it may be filed as a Separate Compilation. 
PART JV 
' Acts of Gujarat Legislature and Ordinances promulgated and 
Regulations made by the Governor . 
The foUowing Act of the Gujarat Legislature, having been assented 
to by the Go,vemor on the 6!h April, 2011, is hereby published for general 
infonnatioo. 
C.J.GOTID, 
Secretary to the Government of Gujarat, 
Legislative and Par! iarnentary Affairs Department. 
GUJARAT ACT NO. 8 OF2011. 
(First published, after having recejved the assent of the Governor, 
in the "Gujarat Government Gazette." on the gm April, 2011). 
AN ACT 
to repeal certain Acts. 
WHEREAS it is expedient to repeal certain obsolete 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 Repealing Act, 2011. 
2. The Acts specified in the Schedule are hereby repealed. 
JV-Ex., 8-l 8-l 
Short title. 
Repeal of certain 
Acts. 
GUAR.\ T G0\
0
EK':-.IE:'\T GAZETTE. EX .. 8..J.J.:O l' 
SCHEDlLE 
(See section 2) 
Year :\o Short title of the Act 
~ 
Bom. XXVJ The Bombay Fodder and Grain Control I 
Act, 1939. · 
1944 Bom. Vlll The Bombay Growth·ofFoodcrops Act, 
1944. -1946 Born. XXVll The Bombay Cotton (Statistics) Act, 
I 19•fo. 
·. 
,. 
: 

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