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THE UTTARANCHAL CONTINGENCY FUND (AMENDMENT) ACT, 2001
THE UTTARANCHAL CONTINGENCY FUND (AMENDMENT) ACT, 2001
[Act No. 5 of 2001]
PREAMBLE
An Act to provide for the increase in the credit of the Contingency Fund for the State of Uttaranchal
Whereas Clause (2) of Article 267 of the Constitution of India provides, inter alia, that the Legislature of a State may by law establish a Contingency Fund for the State.
In the Fifty-second year of Republic of India, Uttaranchal Vidhan Sabha hereby enacts as follows:--
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1. Received the assent of the Governor on May 5, 2001, and published in the Uttaranchal Gazette, Extra., Part 1, Section (Ka), dated 5th May, 2001, p. 2
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Section 1 - Short title and commencement
The Act may be called the Uttaranchal Contingency Fund (Amendment) Act, 2001.
Section 2 –
In Section 4 of the Uttaranchal Contingency Fund Act, 2001 (Act No. 2 of 2001), word "thirty" is substituted for the word "fifteen".
Section 3 –
The Uttaranchal Contingency Fund (Amendment) Ordinance (No. 3 of 2001) is hereby repealed.
