Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) (SECOND) ACT, 1986 18 of 1986 [20th August, 1986] CONTENTS 1. Short title and commencement 2. Temporary increase In Contingency Fund of State 3. Repeal and Savings GUJARAT CONTINGENCY FUND (TEMPORARY INCREASE) (SECOND) ACT, 1986 18 of 1986 [20th August, 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) (Second) Act, 1986 . (2) It shall be deemed to have come into force on the 7th May, 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 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 the Act, and ending on the 31st March, 1987 be raised to two hundred seventy five crores of rupees. 3. Repeal and Savings :- (1) The Gujarat Contingency Fund (Temporary Increase) (Second) Ordinance, 1986 (Gujarat Ord. 4 of 1986) is hereby repealed.