Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1987 3 of 1987 [11th February, 1987] CONTENTS 1. Short title and commencement 2. Temporary Increase In Contingency Fund of State 3. Repeal GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1987 3 of 1987 [11th February, 1987] An Act to provide for temporary increase in the Contingency Fund of the State of Gujarat. It is hereby enacted in the Thirty-eighth Year of the Republic of India as follows:- 1. Short title and commencement :- (2) It shall be deemed to have come Into force on the 23rd October, 1986. 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 thirty crores of rupees specified In Section 2 of the Gujarat Contingency Fund Act, 1960 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, 1987 be raised to four hundred crores of rupees. 3. Repeal :- (1) The Gujarat Contingency Fund (Temporary Increase) (Third) Ordinance. 1986 (Gujarat Ord. 12 of 1986) is hereby repealed.