Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1976 3 of 1976 [9-3-1976] CONTENTS 1. Short title 2. Temporary Increase In Contingency Fund of State 3. Repeal of Gujarat Ord. 4 and No. 10 of 1975 GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1976 3 of 1976 [9-3-1976] An Act to provide for temporary Increase In the Contingency Fund of the State of Gujarat. It Is hereby enacted In the Twenty- seventh Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Gujarat Contingency Fund (Temporary Increase) Act. 1976. 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) the extent of the sum of twenty crores of rupees specified In section 2 of the said Act as the sum to be paid Into the Contingency Fund of the State of Gujarat shall, during the period beginning from the commencement of this Act and ending on the 31st March, 1976 be raised to thirty crores of rupees. 3. Repeal of Gujarat Ord. 4 and No. 10 of 1975 :- The Gujarat Contingency Fund (Temporary Increase) Ordinance, 1975 (Gujarat Ord. No. 4 of 1975) and the Gujarat Contingency Fund (Temporary Increase) (Second) Ordinance, 1975 (Gujarat Ord. No. 10 of 1975) are hereby repealed and the provisions of section 7 of the Bombay General Clauses Act. 1904 (Bom. 1 of 1904) shall apply to such repeal as If those Ordinances were enactments.