Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Adhivakta Kalyan Nidhi (Sanshodhan) Act, 2004 13 of 2004 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 18 3. Amendment Of Section 19 Chhattisgarh Adhivakta Kalyan Nidhi (Sanshodhan) Act, 2004 13 of 2004 An act further to amend the Chhattisgarh Adhivakta Kalyan Nidhi Adhiniyam, 1982. Be it enacted by the Chhattisgarh Legislature in the fifty fifth Year of the Republic of India as follows:- The Content provided herein under is on an "As Is" basis. Manupatra Information Solutions Pvt. Ltd. expressly disclaims all responsibility for any loss, injury, liability or damage of any kind resulting from and arising out of, or any way related to the above Content. 1. Short Title And Commencement :- (1) This Act may be called the Chhattisgarh Adhivakta Kalyan Nidhi (Sanshodhan) Adhiniyam, 2004. (2) It shall come into force from the date of its publication in official gazette. 2. Amendment Of Section 18 :- Section 18 of the Chhattisgarh Adhivakta Kalyan Nidhi Adhiniyam, 1982 (No. 9 of 1982) (hereinafter referred to as the Principal Act), for the words "Four Rupees & Ten Rupees" the words "Ten Rupees & Twenty Five Rupees" shall be substituted. 3. Amendment Of Section 19 :- In section 19 of the Principal Act,-- (i) In sub-section (1) for the words "Four Rupees" the words "Ten Rupees" shall be substituted. (ii) In sub-section (2) for the words "Ten Rupees" the words "Twenty Five Rupees" shall be substituted.