Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1993 2 of 1993 [16th January, 1993] CONTENTS 1. Short title and commencement 2. Temporary increase in Contingency Fund of State 3. Repeal GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) ACT, 1993 2 of 1993 [16th January, 1993] An Act to provide for temporary increase in the Contingency Fund of the State of Gujarat. It Is hereby enacted In the Forty-third 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 1st December, 1992. 2. Temporary increase in Contingency Fund of State :- Not with standing anything contained in Section.2 of the Gujarat Contingency Fund Act, 1960, (Gujarat IV of 1960), the extent of the sum of fifty 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, 1993 be raised to seventy five crores of rupees. 3. Repeal :- (1) The Gujarat Contingency Fund (Temporary Increase) Ordinance, 1992 (Gujarat Order 12 of 1986) is hereby repealed.