Section 7(3) in The Gujarat State Famine Relief Fund Act, 1958
(3)[ Any expenditure incurred by the State Government under sub-section (2) shall be charged on the Consolidated Fund of the State.] [This sub-section was substituted by Gujarat 5 of 1960, section 2, Schedule. This substitution shall be deemed to be with effect from 1st May, 1960 (See section 2 of Gujarat 5 of 1960).]
