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SUGARCANE CESS (VALIDATION) REPEAL ACT, 2001
35 of 2001
September 3, 2001
In order to overcome the difficulties arising from tile said decision, the U.P. Sugarcane Cess (Validation) Act, 1961 was enacted to validate the cess levied and collected under the U.P. Sugarcane Cess Act, 1956. The Sugarcane Cess (Validation) Act, 1961 validated the sugarcane cess imposed, assessed and collected by the State Governments of Andhra Pradesh, Bihar, Gujarat, Karnataka, Madhya Pradesh. Maharashtra and Tamil Nadu under their respective State Acts. 2. The Commission on Review of Administrative Laws, which was set up by the Government of India on the 8th May, 1998 to, inter alia, review administrative laws, regulations and procedures administered by various Ministries and Departments and to make recommendations for repeal of such laws, presented its report to the Government on the 30th September, 1998. In pursuance of the recommendations of the Commission. the Central Government, after consulting the State Governments concerned, proposes to repeal the Sugarcane Cess (Validation) Act, 1961 which has since outlived its utility. 3. The Bill seeks to achieve the above object. An Act to repeal the Sugarcane Cess (Validation) Act, 1961 Be it enacted by Parliament in the Fifty-second Year of the Republic of India as follows;-
SECTION 01: SHORT TITLE.
This Act may be called the Sugarcane Cess (Validation) Repeal Act, 2001.-1
SECTION 2: REPEAL OF ACT 38 OF 1961.
The Sugarcane Cess (Validation) Act, 1961-is hereby repealed.
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