Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam State Legislature Members (Removal Of Disqualifications) (Amendment) Act, 1967 06 of 1967 [09 May 1967] CONTENTS 1. Short title, extent and commencement 2. Amendment of the Schedule to the principal Act 3. Repeal and Saving Assam State Legislature Members (Removal Of Disqualifications) (Amendment) Act, 1967 06 of 1967 [09 May 1967] PREAMBLE An Act further to amend the Assam State Legislature Members (Removal of Disqualifications) Act, 1950 Whereas it is expedient further to amend the Assam State Legislature Members (Removal of Disqualifications) Act, 1950 (Assam Act XIII of 1950), hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Eighteenth Year of the Republic of India as follows:-- 1. Short title, extent and commencement :- (1) This Act may be called the Assam State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1967. (2) It shall have the like extent as the Principal Act. (3) It shall be deemed to have come into force on the First day of January 1962. 2. Amendment of the Schedule to the principal Act :- In the Schedule to the principal Act, in item 6, between the words "the" and "Deputy Minister" the words "Minister of State and" shall be inserted. 3. Repeal and Saving :- (1) The Assam State Legislature Members (Removal of Disqualifications) (Amendment) Ordinance, 1966 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Ordinance as repealed shall be deemed to have been done or taken under this Act as if this Act had commenced on the Fifteenth day of October, 1966 (the date of promulgation of the Ordinance).