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State of Gujarat - Act

Dhirubhai Ambani Institute of Information and Communication Technology (Amendment) Act, 2007

GUJARAT
India

Dhirubhai Ambani Institute of Information and Communication Technology (Amendment) Act, 2007

Act 19 of 2007

  • Published on 16 May 2007
  • Not commenced
  • [This is the version of this document from 16 May 2007.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Dhirubhai Ambani Institute of Information and Communication Technology Act, 2003.It is hereby enacted in the Fifty-eight Year of the Republic of India as follows:-* Received the Assent to by the Governor on the 16th May, 2007 is hereby published for general information.

1. Short title.- This Act may be called the Dhirubhai Ambani Institute of Information and Communication Technology (Amendment) Act, 2007.

2. Amendment of section 2 of Guj. 6 of 2003.- In the Dhirubhai Ambani Institute of Information and Communication 2003 (Guj. 6 of 2003) (hereinafter referred to as "the principal Act"), in section 2,-

(1)clause (h) shall be deleted;
(2)in clause (j), for the words "the Dhirubhai Ambani Foundation, Mumbai", the words "the Dhirubhai Ambani Memorial Trust, Mumbai" shall be substituted.

3. Amendment of section 7 of Guj. 6 of 2003.- In the principal Act, in section 7, in sub-section (1). for the words "the Dhirubhai Ambani Foundation", the words "the Dhirubhai Ambani Memorial Trust, Mumbai" shall be substituted.