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THE JHARKHAND CONTINGENCY FUND (AMENDMENT) ORDINANCE, 2009
No. 7 or 2009
Promulgated by the President in the Sixtieth Year of the Republic of India.
An Ordinance to amend the Jharkhand Contingency Fund Act, 2001.
WHEREAS, by a Proclamation issued on the 19th day of January, 2009 by the President under article 356 of the Constitution, the powers of the Legislature of the State of Jharkhand have been declared to be exercisable by or under the authority of Parliament;
AND WHEREAS, Parliament is not in session and the President is satisfied that circumstances exist which render it necessary for her to take immediate action;
NOW, THEREFORE, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, and of all other powers enabling her in that behalf, the President is pleased to promulgate the following Ordinance:
Short title and commencement
1. (1) This Ordinance may be called the Jharkhand Contingency Fund (Amendment) Ordinance, 2009.
(2) It shall come into force at once.
Amendment of section 4 of Jharkhand Act 9 of 2001
2. In section 4 of the Jharkhand Contingency Fund Act, 2001, the following proviso shall be inserted, namely:-
‘Provided that during the period beginning on the date of commencement of the Jharkhand Contingency Fund (Amendment) Ordinance, 2009 and ending on the 31st day of March, 2010, this section shall have effect subject to the modification that for the words “one hundred and fifty crore rupees”, the words “five hundred crore rupees” shall be substituted.’.
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