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THE REPEALING AND AMENDING ACT, 2017
_________
ARRANGEMENT OF SECTIONS
________
SECTIONS
THE FIRST SCHEDULE. THE SECOND SCHEDULE.
1
THE REPEALING AND AMENDING ACT, 2017
ACT NO. 2 OF 2018
[5th January, 2018.]
An Act to repeal certain enactments and to amend certain other enactments.
BE it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:—
and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;
nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.
2
THE FIRST SCHEDULE
(See section 2)
REPEALS
|
Year |
No. |
Short title |
Extent of repeal |
|
|
|
|
|
|
1 |
2 |
3 |
4 |
|
1850 |
XXXVII |
The Public Servants (Inquiries) Act, 1850 |
The whole. |
|
1852 |
VIII |
The Sheriffs' Fees Act, 1852 |
The whole. |
|
1866 |
XXI |
The Converts' Marriage Dissolution Act, 1866 |
The whole. |
|
1867 |
I |
The Ganges Tolls Act, 1867 |
The whole. |
|
1892 |
II |
The Marriages' Validation Act, 1892 |
The whole. |
|
1897 |
I |
The Public Servants (Inquiries) Amendment Act, 1897 |
The whole. |
|
1897 |
V |
The Repealing and Amending Act, 1897 |
The whole. |
|
1897 |
XIV |
The Indian Short Titles Act, 1897 |
The whole. |
|
1899 |
XXIII |
The Church of Scotland Kirk Sessions Act, 1899 |
The whole. |
|
1901 |
XI |
The Amending Act, 1901 |
The whole. |
|
1903 |
I |
The Amending Act, 1903 |
The whole. |
|
1928 |
XII |
The Hindu Inheritance (Removal of Disabilities) Act, 1928 |
The whole. |
|
1929 |
XXI |
The Transfer of Property (Amendment) Supplementary Act, 1929 |
So much as is not |
|
|
|
|
repealed. |
|
1934 |
XXVII |
The Assam Criminal Law Amendment (Supplementary) Act, 1934 |
The whole. |
|
1935 |
XIII |
The Jubbulpore and Chhattisgarh Divisions (Divorce Proceedings Validation) Act, 1935 |
The whole. |
|
1936 |
V |
The Decrees and Orders Validating Act, 1936 |
The whole. |
|
1936 |
XVI |
The Bangalore Marriages Validating Act, 1936 |
The whole. |
|
1938 |
XI |
The Hindu Women's Right to Property (Amendment) Act, 1938 |
The whole. |
|
1939 |
XXIX |
The Indian Tariff (Fourth Amendment) Act, 1939 |
The whole. |
|
1946 |
XXII |
The Mica Mines Labour Welfare Fund Act, 1946 |
The whole. |
|
1948 |
XL |
The Indian Matrimonial Causes (War Marriages) Act, 1948 |
The whole. |
|
1948 |
LI |
The Imperial Library (Change of Name) Act, 1948 |
The whole. |
|
1950 |
XXXIII |
The Opium and Revenue Laws (Extension of Application) Act, 1950 |
The whole. |
|
1951 |
I |
The Code of Criminal Procedure (Amendment) Act, 1951 |
So much as is not |
|
|
|
|
repealed. |
|
1951 |
II |
The Code of Civil Procedure (Amendment) Act, 1951 |
So much as is not |
|
|
|
|
repealed. |
|
1953 |
11 |
The Administration of Evacuee Property (Amendment) Act, 1953 |
The whole. |
|
1954 |
3 |
The Ancient and Historical Monuments and Archaeological Sites and Remains |
|
|
|
|
(Declaration of National Importance) Amendment Act, 1953 |
The whole. |
|
1954 |
42 |
The Administration of Evacuee Property (Amendment) Act, 1954 |
The whole. |
|
1955 |
26 |
The Code of Criminal Procedure (Amendment) Act, 1955 |
So much as is not |
|
|
|
|
repealed. |
|
1956 |
7 |
The Sales-Tax Laws Validation Act, 1956 |
The whole. |
|
1956 |
27 |
The Representation of the People (Second Amendment) Act, 1956 |
The whole. |
|
1956 |
66 |
The Code of Civil Procedure (Amendment) Act, 1956 |
So much as is not |
|
|
|
|
repealed. |
|
1956 |
70 |
The Ancient and Historical Monuments and Archaeological Sites and Remains |
The whole. |
|
|
|
(Declaration of National Importance) Amendment Act, 1956 |
|
|
|
|
|
|
3
|
1 |
2 |
3 |
4 |
|
1956 |
91 |
The Administration of Evacuee Property (Amendment) Act, 1956 |
The whole. |
|
1956 |
93 |
The Young Persons (Harmful Publications) Act, 1956 |
The whole. |
|
1956 |
100 |
The Motor Vehicles (Amendment) Act, 1956 |
The whole. |
|
1959 |
37 |
The Central Excises and Salt (Amendment) Act, 1959 |
So much as is not |
|
|
|
|
repealed. |
|
1959 |
41 |
The Criminal Law (Amendment) Act, 1959 |
So much as is not |
|
|
|
|
repealed. |
|
1959 |
48 |
The Miscellaneous Personal Laws (Extension) Act, 1959 |
The whole. |
|
1959 |
59 |
The Mineral Oils (Additional Duties of Excise and Customs) Amendment Act, 1959 |
So much as is not |
|
|
|
|
repealed. |
|
1959 |
61 |
The Married Women's Property (Extension) Act, 1959 |
The whole. |
|
1960 |
2 |
The Displaced Persons (Compensation and Rehabilitation) Amendment Act, 1960 |
So much as is not |
|
|
|
|
repealed. |
|
1960 |
5 |
The Motor Vehicles (Amendment) Act, 1960 |
So much as is not |
|
|
|
|
repealed. |
|
1960 |
19 |
The Hindu Marriages (Validation of Proceedings) Act, 1960 |
The whole. |
|
1960 |
38 |
The Central Excises (Conversion to Metric Units) Act, 1960 |
So much as is not |
|
|
|
|
repealed. |
|
1960 |
40 |
The Customs Duties and Cesses (Conversion to Metric Units) Act, 1960 |
So much as is not |
|
|
|
|
repealed. |
|
1960 |
57 |
The British Statutes (Application to India) Repeal Act, 1960 |
The whole. |
|
1966 |
47 |
The Representation of the People (Amendment) Act, 1966 |
So much as is not |
|
|
|
|
repealed. |
|
1969 |
46 |
The Punjab Legislative Council (Abolition) Act, 1969 |
The whole. |
|
1971 |
20 |
The Bengal Finance (Sales Tax) (Delhi Validation of Appointments and |
The whole. |
|
|
|
Proceedings) Act, 1971 |
|
|
1971 |
54 |
The Coal Bearing Areas (Acquisition and Development) Amendment and |
The whole. |
|
|
|
Validation Act, 1971 |
|
|
1972 |
62 |
The Limestone and Dolomite Mines Labour Welfare Fund Act, 1972 |
The whole. |
|
1976 |
91 |
The Delhi Sales Tax (Amendment and Validation) Act, 1976 |
The whole. |
|
1980 |
63 |
The Code of Criminal Procedure (Amendment) Act, 1980 |
So much as is not |
|
|
|
|
repealed. |
|
1981 |
30 |
The Cine-workers Welfare Cess Act, 1981 |
The whole. |
|
1983 |
20 |
The Delegated Legislation Provisions (Amendment) Act, 1983 |
The whole. |
|
1984 |
1 9 |
The Government of Union Territories (Amendment) Act, 1984 |
So much as is not |
|
|
|
|
repealed. |
|
1985 |
37 |
The Tea Companies (Acquisition and Transfer of Sick Tea Units) Act, 1985 |
The whole. |
|
1985 |
81 |
The Banking Laws (Amendment) Act, 1985 |
So much as is not |
|
|
|
|
repealed. |
|
1986 |
6 |
The Additional Duties of Excise (Textiles and Textile Articles) Amendment Act, 1985 |
The whole. |
|
1986 |
7 |
The Additional Duties of Excise (Goods of Special Importance) Second Amendment |
The whole. |
|
|
|
Act, 1985 |
|
|
1986 |
8 |
The Customs Tariff (Amendment) Act, 1985 |
The whole. |
|
1986 |
19 |
The Administrative Tribunals (Amendment) Act, 1986 |
So much as is not |
|
|
|
|
repealed. |
|
1986 |
46 |
The Taxation Laws (Amendment and Miscellaneous Provisions) Act, 1986 |
The whole. |
|
1999 |
29 |
The Contingency Fund of India (Amendment) Act, 1999 |
The whole. |
|
|
|
|
|
4
|
1 |
2 |
3 |
4 |
|
1999 |
31 |
The Securities Laws (Amendment) Act, 1999 |
The whole. |
|
1999 |
32 |
The Securities Laws (Second Amendment) Act, 1999 |
The whole. |
|
1999 |
45 |
The Vice-President's Pension (Amendment) Act, 1999 |
The whole. |
|
2000 |
14 |
The President's Emoluments and Pension (Amendment) Act, 2000 |
The whole. |
|
2000 |
49 |
The Protection of Human Rights (Amendment) Act, 2000 |
The whole. |
|
2001 |
12 |
The Colonial Prisoners Removal (Repeal) Act, 2001 |
The whole. |
|
2001 |
19 |
The Industrial Disputes (Banking Companies) Decision (Repeal) Act, 2001 |
The whole. |
|
2001 |
22 |
The Judicial Administration Laws (Repeal) Act, 2001 |
The whole. |
|
2001 |
24 |
The Indian Railway Companies (Repeal) Act, 2001 |
The whole. |
|
2001 |
25 |
The Railway Companies (Substitution of Parties in Civil Proceedings) Repeal Act, 2001 |
The whole. |
|
2001 |
26 |
The Hyderabad Export Duties (Validation) Repeal Act, 2001 |
The whole. |
|
2001 |
50 |
The Code of Criminal Procedure (Amendment) Act, 2001 |
The whole. |
|
2002 |
21 |
The St. John Ambulance Association (India) Transfer of Funds (Repeal) Act, 2002 |
The whole. |
|
2002 |
22 |
The Code of Civil Procedure (Amendment) Act, 2002 |
The whole. |
|
2002 |
23 |
The Vice-President's Pension (Amendment) Act, 2002 |
The whole. |
|
2002 |
28 |
The National Institute of Pharmaceutical Education and Research (Amendment) Act, 2002 |
The whole. |
|
2002 |
59 |
The Securities and Exchange Board of India (Amendment) Act, 2002 |
The whole. |
|
2002 |
68 |
The North-Eastern Council (Amendment) Act, 2002 |
The whole. |
|
2003 |
25 |
The Customs Tariff (Amendment) Act, 2003 |
The whole. |
|
2003 |
31 |
The Prevention of Insults to National Honour (Amendment) Act, 2003 |
The whole. |
|
2004 |
7 |
The Uttar Pradesh Reorganisation (Amendment) Act, 2003 |
The whole. |
|
2004 |
28 |
The Special Tribunals (Supplementary Provisions) Repeal Act, 2004 |
The whole. |
|
2004 |
29 |
The Unlawful Activities (Prevention) Amendment Act, 2004 |
The whole. |
|
2005 |
1 |
The Securities Laws (Amendment) Act, 2004 |
The whole. |
|
2005 |
5 |
The Central Excise Tariff (Amendment) Act, 2004 |
The whole. |
|
2005 |
31 |
The Hire-purchase (Repeal) Act, 2005 |
The whole. |
|
2005 |
51 |
The Prevention of Insults to National Honour (Amendment) Act, 2005 |
The whole. |
|
2006 |
10 |
The Khadi and Village Industries Commission (Amendment) Act, 2006 |
The whole. |
|
2006 |
20 |
The Delhi Special Police Establishment (Amendment) Act, 2006 |
The whole. |
|
2006 |
30 |
The Union Duties of Excise (Electricity) Distribution Repeal Act, 2006 |
The whole. |
|
2006 |
43 |
The Protection of Human Rights (Amendment) Act, 2006 |
The whole. |
|
2006 |
51 |
The Jallianwala Bagh National Memorial (Amendment) Act, 2006 |
The whole. |
|
2007 |
1 |
The Administrative Tribunals (Amendment) Act, 2007 |
The whole. |
|
2007 |
16 |
The Taxation Laws (Amendment) Act, 2007 |
Sections 9 to 11. |
|
2007 |
19 |
The National Institute of Pharmaceutical Education and Research (Amendment) Act, 2007 |
The whole. |
|
2007 |
27 |
The Securities Contracts (Regulation) Amendment Act, 2007 |
The whole. |
|
2008 |
28 |
The President's Emoluments and Pension (Amendment) Act, 2008 |
The whole. |
|
2008 |
29 |
The Vice-President's Pension (Amendment) Act, 2008 |
The whole. |
|
2008 |
35 |
The Unlawful Activities (Prevention) Amendment Act, 2008 |
The whole. |
|
2009 |
1 |
The Governors (Emoluments, Allowances and Privileges) Amendment Act, 2008 |
The whole. |
|
|
|
|
|
THE SECOND SCHEUDULE
(See section 3)
AMENDMENTS
|
Year |
No. |
Short title |
Amendments |
|
1 |
2 |
In clause (d) of section 3, the words "as the case may be" shall be omitted.
In sub-section (1) of section 1, for the word and figures "Bill, 2009", the word and figures "Act, 2009" shall be substituted.
In section 1, for the marginal heading, the marginal heading "Short title, extent, application and commencement" shall be substituted.
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