Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MEGHALAYA ADAPTATION OF LAWS ORDER (No. 2), 1971 CONTENTS 1. . 2. Assam Act 2 of 1956 MEGHALAYA ADAPTATION OF LAWS ORDER (No. 2), 1971 Whereas for the purpose of facilitating the application in relation to Meghalaya of any law made before the appointed day relating to a matter specified in the Second Schedule to the Assam Re- organisation (Meghalaya) Act, 1969 (Central Act 55 of 1969) which continues to be in force in the Autonomous State after the said day, the Government of Meghalaya is empowered by sub-S (2) of S. 66 of the said Act to make such adaptations or modifications of the law, whether by way of repeal or amendment, as may be necessary or expedient ; Now, therefore, in exercise of the powers aforesaid, the Government of Meghalaya makes the following Order 1. . :- This Order may be called the Meghalaya Adaptation of Laws Order (No. 2), 1971. 2. Assam Act 2 of 1956 :- As from the second day of April, 1970, the Assam Aid to Industries (Small and Cottage Industries) Act, 1955 with the amendments to which it has been subjected shall have effect subject to the following adaptations and modifications, namely : For the words "Assam", "the State of Assam" wherever they occur substitute "Meghalaya" and for the words "State Government" substitute "Government of Meghalaya", unless otherwise directed. Section 1. For S. 1, substitute the following : "7. (1) This Act may be called the Meghalaya Aid to Small and Cottage Industries Act". (2) It extends to the whole of Meghalaya'." Section 2. For Cl. (c), substitute "(c) 'Government' means the 'Government of Meghalaya".Section 3. For the words "Assam Co-operative Societies Act, 1949" substitute "Meghalaya Co-operative Societies Act". Section 10. For the word "State" substitute "Government". Section 12. For the word "State" substitute "Government".