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THE UTTARANCHAL CONTINGENCY FUND (AMENDMENT) ACT, 2003
THE UTTARANCHAL CONTINGENCY FUND (AMENDMENT) ACT, 2003
[Act No. 22 of 2003]
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;
And whereas, it has become expedient to provide for the increase in the credit of the Contingency Fund of the State of Uttaranchal;
Therefore it is hereby enacted by the Uttaranchal Assembly in the Fifty-fourth Year of the Republic of India as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Uttaranchal Contingency Fund (Amendment) Act, 2003.
(2) It shall be deemed to have come into force from the date of promulgation of the ordinance.
Section 2 - Amendment in Section 4 of the principal Act
In Section 4 of the Uttaranchal Contingency Fund Act, 2001 (Act No. 2 of 2001), the word "Thirty" is substituted by the word "Eighty-five".
Section 3 - Repeal and savings
(1) The Uttaranchal Contingency Fund Act (Amendment) Ordinance, 2003 (Ordinance No. 9 of 2003) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under this Act, (sic)* were in force at all material times.
