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THE ORISSA CONTINGENCY FUND (AMENDMENT) ACT, 1999
THE ORISSA CONTINGENCY FUND (AMENDMENT) ACT, 1999
[For the Bill, see Orissa Gazette, Extraordinary, dated the 15th December 1999 (No.1670)]
ORISSA ACT 1 OF 2000
[Received the assent of the Governor on the 20th January 2000, first published in an extraordinary issue of the Orissa Gazette, dated the 21st January 2000]
AN ACT TO AMEND THE ORISSA CONTINGENCY FUND ACT, 1967.
BE it enacted by the Legislature of the State of Orissa in the Fiftieth Year of the Republic of India as follows:-
Short title
1. This Act may be called the Orissa Contingency Fund (Amendment) Act, 1999.
Amendment of section 2.
Orissa Act 18 of 1967.
2. In sub-section (1) of section 2 of the Orissa Contingency Fund Act, 1967, for the words “sixty crores of rupees”, the words “one hundred forty crores of rupees” shall be substituted.
Repeal
Orissa Ordinance No.2 of 1999.
3. The Orissa Contingency Fund (Amendment) Ordinance, 1999 is hereby repealed.
