Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Contingency Fund (Amendment) Act, 2008 1 of 2009 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Repeal Orissa Contingency Fund (Amendment) Act, 2008 1 of 2009 AN ACT FURTHER TO AMEND THE ORISSA CONTINGENCY FUND ACT, 1967 Be it enacted by the Legislature of the State of Orissa in the Fifty-ninth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Orissa Contingency Fund (Amendment) Act, 2008. (2) It shall be deemed to have come into force on the 4th day of October, 2008. 2. Amendment Of Section 2 :- In sub-section (1) of section 2 of the Orissa Contingency Fund Act, 1967(Orissa Act 18 of 1967), for the words "one hundred fifty crores of rupees", the words "four hundred crores of rupees" shall be substituted. 3. Repeal :- The Orissa Contingency Fund (Amendment) Ordinance, 2008(Orissa Ordinance No. 1 of 2008) is hereby repealed.