Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Contingency Fund (Amendment) Act, 1969 20 of 1969 [18 December 1969] CONTENTS 1. Short Title 2. Amendment Of Section 2 Of Guj. Iv Of 1960 3. Repeal Of Guj. Ord. 5 Of 1969 Gujarat Contingency Fund (Amendment) Act, 1969 20 of 1969 [18 December 1969] An Act further to amend the Gujarat contingency Fund Act, 1960. It is hereby enacted in the Twentieth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Gujarat Contingency Fund (Amendment) Act, ( Guj. IV of 1960) 1969. 2. Amendment Of Section 2 Of Guj. Iv Of 1960 :- I n section 2 of the Gujarat Contingency Fund Act, 1960, for the words "ten crores of rupees" the words "fifteen crores of rupees" shall be substituted. 3. Repeal Of Guj. Ord. 5 Of 1969 :- The Gujarat Contingency Fund (Amendment) Ordinance,( Guj. Ord. 5 of 1969) 1969 is hereby repealed and the provisions of sections 7 and 25 of the Bombay General Clauses Act, (Bom 1 of 1994) 1904 shall apply to such repeal as if that Ordinance were an enactment.