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State of Gujarat - Act

Gujarat State Guarantees (Amendment) Act, 1969

GUJARAT
India

Gujarat State Guarantees (Amendment) Act, 1969

Act 19 of 1969

  • Published on 17 December 1969
  • Not commenced
  • [This is the version of this document from 17 December 1969.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Gujarat State Guarantees Act, 1963.It is hereby enacted in the Twentieth Year of the Republic of India as follows:-* (Received the assent of the Governor on 17th December, 1969 and published in the "Gujarat Government Gazette" on the 18th December 1969)

1. Short title.- This Act may be called the Gujarat State Guarantees (Amendment) Act, 1969.

2. Amendment of section 2 of Gnj. XXII of 1963.- In sub-section (1) of section 2 of the Gujarat State Guarantees Act, 1963 (Guj. XXII of 1963.), for the letters and figures "Rs. 3,00,00,00,000", the letters and figures "Rs. 5,00,00,00,000" shall be substituted.