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THE JHARKHAND CONTINGENCY FUND (AMENDMENT) ACT, 2009
THE JHARKHAND CONTINGENCY FUND (AMENDMENT) ACT, 2009
[Act No. 37 of 2009]
[22nd December 2009]
PREAMBLE
An Act to amend the Jharkhand Contingency Fund Act, 2001.
Be it enacted by Parliament in the Sixtieth Year of the Republic of India as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Jharkhand Contingency Fund (Amendment) Act, 2009.
(2) It shall be deemed to have come into force on the 20th day of October, 2009.
Section 2 - Amendment of section 4 of Jharkhand Act 9 of 2001
In section 4 of the Jharkhand Contingency Fund Act, 2001 (hereinafter referred to as the principal Act), the following proviso shall be inserted, namely:--
'Provided that during the period beginning on the date of commencement of the Jharkhand Contingency Fund (Amendment) Act, 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.'.
Section 3 - Repeal and saving
(1) The Jharkhand Contingency Fund (Amendment) Ordinance, 2009(Ord. 7 of 2009) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.
