Assam Contingency Fund (Augmentation of Corpus) Act, 2017
(Assam Act No. 42 of 2017)
Last Updated 12th February, 2020 [ass321]
(Received the assent of the Governor on 16th October, 2017)
An Act to augment the corpus of the Contingency Fund of the State of Assam.
Preamble:- Whereas it is expedient to augment the corpus of the Contingency Fund of the State of Assam ;
It is hereby enacted in the Sixty-eighth Year of the Republic of India as follows :-
1. Short title, extent and commencement. - (1) This Act may be called the Assam Contingency Fund (Augmentation of Corpus) Act, 2017.
(2) It extends to the whole of the State of Assam.
(3) It shall be deemed to have come into force on the 1st day of April, 2017.
2. Further payment to the Contingency Fund. - There shall be paid by the State Government into the Contingency Fund of State of Assam a further sum of fifty crores of rupees out of the revenues of the State of Assam for the financial year 2017-2018.
