Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1972 24 of 1972 [6th December 1972] CONTENTS 1. Short title 2. Temporary increase in Contingency Fund of State 3. Repeal of Gujarat Ord. 2 of 1972 GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1972 24 of 1972 [6th December 1972] An Act to provide for temporary increase in the Contingency Fund of the State. It Is hereby enacted In the Twenty-third Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Gujarat Contingency Fund (Temporary Increase) Act, 1972. 2. Temporary increase in Contingency Fund of State :- Notwithstanding anything contained In Section 2 of the Gujarat Contingency Fund Act, 1960 , (Gujarat IV of 1960) for a period beginning from the commencement of the Gujarat Contingency Fund (Temporary Increase) Ordinance, 1972 and ending on the (31st December, 1973), there shall be paid Into the Contingency Fund of the State established under the said section 2. a sum of thirty- five crores of rupees from and out of the Consolidated Fund of the State of Gujarat. 3. Repeal of Gujarat Ord. 2 of 1972 :- T he Gujarat Contingency Fund (Temporary Increase) Ordinance, 1972 (Gujarat Ord. 2 of 1972) Is hereby repealed and the provisions of Section 7 of the Bombay General Clauses Act, 1904 (Bom. 1 of 1904) shall apply to such repeal as if that Ordinance were an enactment.