Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Vat (Amendment) Ordinance, 2008 [12 May 2008] CONTENTS 1. Short Title 2. Section 2 3. Section 3 Madhya Pradesh Vat (Amendment) Ordinance, 2008 [12 May 2008] WHEREAS the State Legislature is not in session and the Governor of Madhya Pradesh is satisfied that circumstances exist which render it necessary for him to take immediate action: Now, THEREFORE, in exercise of the powers conferred by clause (1) of article 213 of the Constitution of India, the Governor of Madhya Pradesh is pleased to promulgate the following Ordinance:- 1. Short Title :- (1) This Ordinance may be called the Madhya Pradesh Vat (Amendment) Ordinance, 2008. 2. Section 2 :- During the period of operation of this Ordinance, the Madhya Pradesh Vat Act, 2002 (No.20 of 2002) (hereinafter referred to as the principal Act), shall have effect subject to the amendment specified in Section 3. 3. Section 3 :- In Section 57 of the principal Act, in sub-section (17), for the words "five times", the words "three times" shall be substituted. BALRAM JAKHAD Governor Madhya Pradesh