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ORISSA CONTINGENCY FUND (AMENDMENT) ACT, 2008
ORISSA CONTINGENCY FUND (AMENDMENT) ACT, 2008
(03-Jan-2009)
Law Department
Notification
The 3rd January, 2009
No: 182/I-Legis.46/08:- The following Act of the Orissa Legislative Assembly having been assented to by the Governor on the 2nd January, 2009 is hereby published for general information.
Orissa Act 1 of 2009
The Orissa Contingency Fund (Amendment) Act, 2008
An Act further to amend the Orissa Contingency Fund Act, 1967
Be it enacted by the Legislature of the State of Orissa in the Fifty-ninth Year of the Republic of India as follows:-
1. Short title and commencement:-
(1) This Act may be called the Orissa Contingency Fund (Amendment) Act, 2008.
(2) It shall be deemed to have come into force on the 4th day of October, 2008.
2. Amendment of section 2:-
In sub-section (1) of section 2 of the Orissa Contingency Fund Act, 1967, for the words "one hundred fifty crores of rupees", the words "four hundred crores of rupees" shall be substituted.
3. Repeal:-
The Orissa Contingency Fund (Amendment) Ordinance, 2008 is hereby repealed.
