The Manipur Contingency Fund of the State (Determination of Amount) Act, 1972

Act
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THE
MANIPUR
CONTINGENCY
FUND
OF THE
STATE
,
{DETERMINATION OF
AMOUNTJ)3t?
1972
to
determine
the
amount
of
Contingency
Fund
of
the
State
of
Manipur,
IT is
hereby
enacted
by
the
Legislative
Assembly
of
Manipur
in
the
Twenty-third
Year of
the
Republic
of
India
as
follows
:-
1.
This
Act
may
be
caned
the
Manipur
Contingency
Fund
of
the
Short
title,
State
(Determination
of
Amount) Act,
1972.
2.
There
shall
be
paid
into
the
Contingency
Fund of
the
State
Determina­
of
Manipur
a
sum
of
Rupees
twentyfive
Jakhs
from
and
out
of
the
tion
of
-
-
amount,
Consolidated
Fund of the
State
of
Manipur.
'
Date of Assent PH.
Date of Publication 26. .6 I V337“
..
ActNo....€?.[.........o...lé‘[
(on L
THE MANIPUR CONTINGENCY FUND OF THE STATE
(DETERMINATION OF AMOUNT) Elia;
1972
Arm“
to determine the amount of Contingency Fund of the State of Manipur.
IT is hereby enacted by the Legislative Assembly of Manipur in the
Twenty-third Year of the Republic of India as follows :—
1. This Act may be called the Manipur Contingency Fund of the Short title»
State (Determination of Amount) Act,’ 1972.
2. There shall be paid into the Contingency Fund of the State Determina-of Manipur a sum of Rupees twentyfive lakhs from and out of the 2:121:31Consolidated Fund of the State of Manipur.
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