Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1986 6 of 1986 [13th February, 1986] CONTENTS 1. Short title and commencement 2. Temporary increase in Contingency Fund of State 3. Repeal GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1986 6 of 1986 [13th February, 1986] An Act to provide for temporary Increase in the Contingency Fund of the State of Gujarat. It Is hereby enacted in the Thirty-seventh 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, 1986. (2) It shall be deemed to have come Into force on the 4th December, 1985. 2. Temporary increase in Contingency Fund of State :- Notwithstanding anything contained in s.2 of the Gujarat Contingency Fund Act, 1960 , (Gujarat IV of 1960) (hereinafter referred to as "the principal Act"), the extent of the sum of thirty corers 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, 1986 be raised to seventy five crores of rupees. 3. Repeal :- (1) The Gujarat Contingency Fund (Temporary Increase) Ordinance, 1985 (Gujarat Ord. 19 of 1985) Is hereby repealed.