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State of Gujarat - Act

Gujarat State Guarantees (Amendment) Act, 1972

GUJARAT
India

Gujarat State Guarantees (Amendment) Act, 1972

Act 8 of 1972

  • Published on 7 July 1972
  • Not commenced
  • [This is the version of this document from 7 July 1972.]
  • [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 Twenty-third Year of the Republic of India as follows:-* (Received the assent of the Governor on 7th July, 1972 and published in the Gujarat Government Gazette on the 12th July, 1972)

1. Short title.- This Act may be called the Gujarat State Guarantees (Amendment) Act, 1972.

2. Amendment of section 2 of Gaj. XX 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. 5,00,00,00,000" the fetters and figures "Rs. 7,50,00,00,000" shall be substituted.