Section 7(2) in The Gujarat State Famine Relief Fund Act, 1958
(2)If the accounts so made up show that the balance in the Fund at the end of such year falls short of [such sum as the State Government may by order determine in this behalf] [These words were substituted for the words 'four crores of rupees' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the deficiency shall be made up from the Consolidated Fund of the State:Provided that if the deficiency [exceeds such sum as the State Government may by order determine in this behalf] [These words were substituted for the words 'exceeds fifteen lakhs of rupees' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], it may be made up in annual instalments, the amount of each instalment except the last being not [less than such sum] [These words were substituted for the words 'less than fifteen lakhs of rupees' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
