Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1983 13 of 1983 [17th September, 1983] CONTENTS 1. Short title and commencement 2. Temporary Increase In Contingency Fund of State 3. Repeal and saving GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1983 13 of 1983 [17th September, 1983] An Act to provide for temporary increase In the Contingency Fund of the State of Gujarat. It Is hereby enacted In the Thirty-fourth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Gujarat Contingency Fund (Temporary Increase) Act. 1983. (2) It shall be deemed to have come Into force on the 26th July, 1983. 2. Temporary Increase In Contingency Fund of State :- Not withstanding 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 the Gujarat Contingency Fund (Second Temporary Increase) Ordinance, 1983 and ending on the 31st March, 1984 be raised to eighty-five crores of rupees. 3. Repeal and saving :- The Gujarat Contingency Fund (Second Temporary Increase) Ordinance. 1983 (Gujarat Ord. 10 of 1983) is hereby repealed.