Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Contingency Fund (Temporary Increase) Act, 1998 2 of 1998 [30th March, 1998] CONTENTS 1. Short title and commencement 2. Temporary increase in Contingency Fund of the State 3. Repeal Gujarat Contingency Fund (Temporary Increase) Act, 1998 2 of 1998 [30th March, 1998] An Act to provide for temporary increase in the Contingency Fund of the State of Gujarat. It is hereby enacted in the Forty-ninth 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, 1998. (2) It shall be deemed to have come into force on the 21st January, 1998. 2. Temporary increase in Contingency Fund of the State :- Notwithstanding anything contained in Sec. 2 of the Gujarat Contingency Fund Act, 1960 (Guj. IV of 1960), the extent of the sum of two hundred crores of rupees specified in Sec. 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, 1998, be raised to three hundred crores of rupees. 3. Repeal :- The Gujarat Contingency Fund (Temporary Increase) Ordinance, 1998 (Guj. Ord. 2 of 1998) is hereby repealed.