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INFLUX FROM PAKISTAN (CONTROL) REPEALING (REPEAL) ACT, 2001
33 of 2001
September 3,2001
An Act to repeal the Influx from Pakistan (Control) Repealing Act, 1952 Be it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:—
Prefatory Note—Statement of Objects and Reasons.—The Influx from Pakistan (Control) Repealing Act, 1952 was enacted to provide for the repeal of the Influx from Pakistan (Control) Act, 1949. However a saving clause in Section 3 of the Act stipulated that the repeal shall not affect the continuance in force of any permit which was intended to continue beyond the 15th day of October, 1952. At present the stay and movement of Pakistan nationals in India is regulated by the system of residential permits in accordance with the Indo-Pak Visa Scheme of 1974 and system of pennils introduced by the provisions of the Influx from Pakistan (Control) Act, 1949 has lapsed since long. Hence, the Influx from Pakistan (Control) Repealing Act, 1952 has no relevance and needs to be repealed. 2.The Bill seeks to achieve the above object.
SECTION 01: SHORT TITLE.
—This Act may be called the Influx from Pakistan (Control) Repealing (Repeal) Act, 2001.-1
SECTION 02: REPEAL OF ACT 76 OF 1952.
—The Influx from Pakistan (Control) Repealing Act, 1952-is hereby repealed.
Footnotes:
1. Received the assent of the President on September 3, 2001 and published in (he Gazette of India, Extra., Part II, Section 1, dated 3rd September, 2001, p.1. No. 40
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