Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1984 16 of 1984 [26th September, 1984] CONTENTS 1. Short title and commencement 2. Temporary increase In Contingency Fund of State 3. Repeal and Savings GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1984 16 of 1984 [26th September, 1984] An Act to provide for temporary increase In the Contingency Fund of the State of Gujarat. It is hereby enacted in the Thirty-fifth 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, 1984 . (2) It shall be deemed to have come into force on the 25th June, 1984. 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) thereinafter referred to as "the principal Act"), the extent of the sum of thirty crores of rupees specified In section 2 of the principal 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 1985 be raised to forty five crores of rupees. 3. Repeal and Savings :- (1) The Gujarat Contingency Fund (Temporary Increase) Ordinance. 1984 (Gujarat Ord. 7 of 1984) is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by this Act.