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The Contingency Fund of India Act, 1950 2. Establishment of the Contingency Fund of India. There shall be established a Contingency Fund in the nature of an imprest entitled the Contingency Fund of India, into which shall be paid from and out of the Consolidated Fund of India a sum of 2*[fifty crores of rupees]: 3*["Provided that during the period beginning on the 22nd day of October, 1979 and ending on the 31st day of March, 1980, this section shall have effect subject to the modification that for the words "fifty crores of rupees", the words "one hundred and fifty crores of rupees"] 4***** 3. Custody of the Contingency Fund and withdrawals there from.    |
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