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THE REPEALING AND AMENDING (SECOND) ACT, 2017
_________
ARRANGEMENT OF SECTIONS
________
SECTIONS
THE FIRST SCHEDULE.
THE SECOND SCHEDULE .
THE REPEALING AND AMENDING (SECOND) ACT, 2017
ACT NO. 4 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:— 1. Short title.—This Act may be called the Repealing and Amending (Second) Act, 2017.
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the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;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.
THE FIRST SCHEDULE
(See section 2)
REPEALS
|
Year |
Act No. |
Short title |
|
|
|
|
|
1 |
2 |
3 |
|
|
|
|
|
|
|
Central Acts |
1850
1857
1857
1859
1862
1873
1875
1876
1879
1879
1881
1882
1883
1886
1888
1888
1893
1895
1897
1911
1912
1917
1921
1931
|
XXI |
The Caste Disabilities Removal Act, 1850. |
|
VII |
The Madras Uncovenanted Officers Act, 1857. |
|
XXI |
The Howrah Offences Act, 1857. |
|
XII |
The Calcutta Pilots Act, 1859. |
|
III |
The Government Seal Act, 1862. |
|
XVI |
The North-Western Provinces Village and Road Police Act, 1873. |
|
XX |
The Central Provinces Laws Act, 1875. |
|
XIX |
The Dramatic Performances Act, 1876. |
|
XIV |
The Hackney-carriage Act, 1879. |
|
XIX |
The Raipur and Khattra Laws Act, 1879. |
|
XIII |
The Fort William Act, 1881. |
|
XXI |
The Madras Forest (Validation) Act, 1882. |
|
X |
The Bikrama Singh's Estates Act, 1883. |
|
XXI |
The Oudh Wasikas Act, 1886. |
|
III |
The Police Act, 1888. |
|
VIII |
The Indian Tolls Act, 1888. |
|
II |
The Porahat Estate Act, 1893. |
|
XV |
The Government Grants Act, 1895. |
|
VIII |
The Reformatory Schools Act, 1897. |
|
X |
The Prevention of Seditious Meetings Act, 1911. |
|
VII |
The Bengal, Bihar and Orissa and Assam Laws Act, 1912. |
|
XXV |
The Sir Currimbhoy Ebrahim Baronetcy (Amendment) Act, 1917. |
|
XVII |
The Cattle-trespass (Amendment) Act, 1921. |
|
XX |
The Sheriff of Calcutta (Powers of Custody) Act, 1931. |
3
|
|
Year |
Act No. |
Short title |
|
|
|
|
|
|
|
1 |
2 |
3 |
|
|
|
|
|
|
|
1932 |
XI |
The Public Suits Validation Act, 1932. |
|
|
1932 |
XXIV |
The Bengal Suppression of Terrorist Outrages (Supplementary) Act, 1932. |
|
|
1938 |
XX |
The Criminal Law Amendment Act, 1938. |
|
|
1941 |
IV |
The Berar Laws Act, 1941. |
|
|
1942 |
XVIII |
The Weekly Holidays Act, 1942. |
|
|
1943 |
XXIII |
The War Injuries (Compensation Insurance) Act, 1943. |
|
|
1947 |
XVI |
The Trading with the Enemy (Continuance of Emergency Provisions) Act, |
|
|
1947. |
||
|
|
1948 |
26 |
The Junagadh Administration (Property) Act, 1948. |
|
|
1949 |
51 |
The Requisitioned Land (Apportionment of Compensation) Act, 1949. |
|
|
1949 |
61 |
The Professions Tax Limitation (Amendment and Validation) Act, 1949. |
|
|
1950 |
IV |
The Preventive Detention Act, 1950. |
|
|
1950 |
L |
The Preventive Detention (Amendment) Act, 1950. |
|
|
1950 |
67 |
The Cooch-Behar (Assimilation of Laws) Act, 1950. |
|
|
1951 |
3 |
The Part B States (Laws) Act, 1951. |
|
|
1951 |
IV |
The Preventive Detention (Amendment) Act, 1951. |
|
|
1951 |
51 |
The Railway Companies (Emergency Provisions) Act, 1951. |
|
|
1951 |
66 |
The Part C States (Miscellaneous Laws) Repealing Act, 1951. |
|
|
1951 |
70 |
The Displaced Persons (Debts Adjustment) Act, 1951. |
|
|
1952 |
1 |
The Part B States Marriages Validating Act, 1952. |
|
|
1952 |
XXXIV |
The Preventive Detention (Amendment) Act, 1952. |
|
|
1952 |
LXI |
The Preventive Detention (Second Amendment) Act, 1952. |
|
|
1954 |
4 |
The Abducted Persons (Recovery and Restoration) Amendment Act, 1954. |
|
|
1954 |
7 |
The Government of Part C States (Amendment) Act, 1954. |
|
|
1954 |
15 |
The Transfer of Evacuee Deposits Act, 1954. |
|
|
1954 |
20 |
The Absorbed Areas (Laws) Act, 1954. |
|
|
1954 |
36 |
The Chandernagore (Merger) Act, 1954. |
|
|
1954 |
51 |
The Preventive Detention (Amendment) Act, 1954. |
|
|
|
|
|
|
|
|
|
4 |
|
|
Year |
Act No. |
Short title |
|
|
|
|
|
|
|
1 |
2 |
3 |
|
|
|
|
|
|
|
1955 |
19 |
The Commanders-in-Chief (Change in Designation) Act, 1955. |
|
|
1955 |
30 |
The Abducted Persons (Recovery and Restoration) Continuance Act, 1955. |
|
|
1956 |
4 |
The Bar Councils (Validation of State Laws) Act, 1956. |
|
|
1956 |
50 |
The Indian Cotton Cess (Amendment) Act, 1956. |
|
|
1956 |
65 |
The Abducted Persons (Recovery and Restoration) Continuance Act, 1956. |
|
|
1956 |
88 |
The Representation of the People (Miscellaneous Provisions) Act, 1956. |
|
|
1956 |
97 |
The Delhi Tenants (Temporary Protection) Act, 1956. |
|
|
1957 |
32 |
The Forward Contracts (Regulation) Amendment Act, 1957. |
|
|
1957 |
37 |
The Legislative Councils Act, 1957. |
|
|
1957 |
54 |
The Preventive Detention (Continuance) Act, 1957. |
|
|
1959 |
24 |
The Pharmacy (Amendment) Act, 1959. |
|
|
1960 |
31 |
The Tripura Municipal Law (Repeal) Act, 1960. |
|
|
1960 |
47 |
The Bilaspur Commercial Corporation (Repeal) Act, 1960. |
|
|
1960 |
48 |
The Mahendra Pratab Singh Estates (Repeal) Act, 1960. |
|
|
1960 |
53 |
The Tripura Excise Law (Repeal) Act, 1960. |
|
|
1962 |
62 |
The Emergency Risks (Goods) Insurance Act, 1962. |
|
|
1962 |
63 |
The Emergency Risks (Factories) Insurance Act, 1962. |
|
|
1963 |
29 |
The Institutes of Technology (Amendment) Act, 1963. |
|
|
1963 |
56 |
The Delhi Development (Amendment) Act, 1963. |
|
|
1964 |
23 |
The Delhi (Delegation of Powers) Act, 1964. |
|
|
1965 |
50 |
The Goa, Daman and Diu (Absorbed Employees) Act, 1965. |
|
|
1967 |
16 |
The Anti-Corruption Laws (Amendment) Act, 1967. |
|
|
1969 |
41 |
The International Monetary Fund and Bank (Amendment) Act, 1969. |
|
|
1971 |
65 |
The Asian Refractories Limited (Acquisition of Undertaking) Act, 1971. |
|
|
1971 |
68 |
The Uttar Pradesh Cantonments (Control of Rent and Eviction) (Repeal) |
|
|
Act, 1971. |
||
|
|
|
|
|
|
|
1972 |
36 |
The Coking Coal Mines (Nationalisation) Act, 1972. |
|
|
1973 |
26 |
The Coal Mines (Nationalisation) Act, 1973. |
|
|
1975 |
19 |
The All-India Services Regulations (Indemnity) Act, 1975. |
|
|
|
|
|
5
|
|
Year |
Act No. |
Short title |
|
|
|
|
|
|
|
1 |
2 |
3 |
|
|
|
|
|
|
|
1976 |
22 |
The Assam Sillimanite Limited (Acquisition and Transfer of Refractory |
|
|
Plant) Act, 1976. |
||
|
|
|
|
|
|
|
1976 |
28 |
The Parliamentary Proceedings (Protection of Publication) Repeal Act, |
|
|
1976. |
||
|
|
|
|
|
|
|
1976 |
76 |
The National Library of India Act, 1976. |
|
|
1976 |
89 |
The Indian Iron and Steel Company (Acquisition of Shares) Act, 1976. |
|
|
1976 |
96 |
The Braithwaite and Company (India) Limited (Acquisition and Transfer of |
|
|
Undertakings) Act, 1976. |
||
|
|
|
|
|
|
|
1977 |
16 |
The Disputed Elections (Prime Minister and Speaker) Act, 1977. |
|
|
1977 |
41 |
The Smith, Stainstreet and Company Limited (Acquisition and Transfer of |
|
|
Undertakings) Act, 1977. |
||
|
|
|
|
|
|
|
1977 |
42 |
The Gresham and Craven of India (Private) Limited (Acquisition and |
|
|
Transfer of Undertakings) Act, 1977. |
||
|
|
|
|
|
|
|
1978 |
13 |
The Hindustan Tractors Limited (Acquisition and Transfer of |
|
|
Undertakings) Act, 1978. |
||
|
|
|
|
|
|
|
1978 |
42 |
The Bolani Ores Limited (Acquisition of Shares) and Miscellaneous |
|
|
Provisions Act, 1978. |
||
|
|
|
|
|
|
|
1979 |
12 |
The Punjab Excise (Delhi Amendment) Act, 1979. |
|
|
1980 |
58 |
The Bengal Chemical and Pharmaceutical Works Limited (Acquisition and |
|
|
Transfer of Undertakings) Act, 1980. |
||
|
|
|
|
|
|
|
1983 |
35 |
The Dangerous Machines (Regulation) Act, 1983. |
|
|
1984 |
39 |
The Punjab Municipal (New Delhi Amendment) Act, 1984. |
|
|
1984 |
43 |
The Aluminium Corporation of India Limited (Acquisition and Transfer of |
|
|
Aluminium Undertaking) Act, 1984. |
||
|
|
|
|
|
|
|
1984 |
57 |
The Bengal Immunity Company Limited (Acquisition and Transfer of |
|
|
Undertakings) Act, 1984. |
||
|
|
|
|
|
|
|
1985 |
80 |
The Customs (Amendment) Act, 1985. |
|
|
1987 |
36 |
The Brentford Electric (India) Limited (Acquisition and Transfer of |
|
|
Undertakings) Act, 1987. |
||
|
|
|
|
|
|
|
|
|
The National Thermal Power Corporation Limited, the National |
|
|
1993 |
24 |
Hydroelectric Power Corporation Limited and the North-Eastern Electric |
|
|
Power Corporation Limited(Acquisition and Transfer of Power |
||
|
|
|
|
|
|
|
|
|
Transmission Systems) Act, 1993. |
|
|
1994 |
56 |
The Neyveli Lignite Corporation Limited (Acquisition and Transfer of |
|
|
Power Transmission System) Act, 1994. |
||
|
|
|
|
|
|
|
1999 |
6 |
The Delhi Development Authority (Validation of Disciplinary Powers) Act, |
|
|
1998. |
||
|
|
|
|
|
|
|
1999 |
8 |
The Customs (Amendment) Act, 1998. |
|
|
1999 |
49 |
The Copyright (Amendment) Act, 1999. |
|
|
|
|
|
6
|
|
Year |
Act No. |
Short title |
|
|
|
|
|
|
|
1 |
2 |
3 |
|
|
|
|
|
|
|
2000 |
20 |
The Direct-tax Laws (Miscellaneous) Repeal Act, 2000. |
|
|
2000 |
48 |
The Forfeiture (Repeal) Act, 2000. |
|
|
2001 |
33 |
The Influx from Pakistan (Control) Repealing (Repeal) Act, 2001. |
|
|
2001 |
36 |
The Indian Universities (Repeal) Act, 2001. |
|
|
2001 |
37 |
The Auroville (Emergency Provisions) Repeal Act, 2001. |
|
|
2001 |
41 |
The Central Sales Tax (Amendment) Act, 2001. |
|
|
2001 |
47 |
The Two-Member Constituencies (Abolition) and other Laws Repeal Act, |
|
|
2001. |
||
|
|
|
|
|
|
|
2002 |
57 |
The Mysore State Legislature (Delegation of Powers) Repeal Act, 2002. |
|
|
2002 |
65 |
The Countess of Dufferin's Fund (Repeal) Act, 2002. |
|
|
2002 |
66 |
The Prevention of Food Adulteration (Extension to Kohima and |
|
|
Mokokchung Districts) Repeal Act, 2002. |
||
|
|
|
|
|
|
|
2002 |
70 |
The Refugee Relief Taxes (Abolition) Repeal Act, 2002. |
|
|
2003 |
2 |
The Cable Television Networks (Regulation) Amendment Act, 2002. |
|
|
2005 |
38 |
The Displaced Persons Claims and other Laws Repeal Act, 2005. |
|
|
2005 |
44 |
The Immigration (Carriers' Liability) Amendment Act, 2005. |
|
|
2006 |
3 |
The Central Sales Tax (Amendment) Act, 2005. |
|
|
2006 |
18 |
The National Commission for Minority Educational Institutions |
|
|
(Amendment) Act, 2006. |
||
|
|
|
|
|
|
|
2006 |
24 |
The Cess Laws (Repealing and Amending) Act, 2006. |
|
|
2006 |
29 |
The Taxation Laws (Amendment) Act, 2006. |
|
|
2006 |
32 |
The Spirituous Preparations (Inter-State Trade and Commerce) Control |
|
|
(Repeal) Act, 2006. |
||
|
|
|
|
|
|
|
2006 |
46 |
The Produce Cess Laws (Abolition) Act, 2006. |
|
|
2006 |
49 |
The Indian Rifles (Repeal) Act, 2006. |
|
|
2007 |
24 |
The Mizoram University (Amendment) Act, 2007. |
|
|
2007 |
39 |
The Competition (Amendment) Act, 2007. |
|
|
2008 |
25 |
The Central Universities Laws (Amendment) Act, 2008. |
|
|
2009 |
39 |
The Competition (Amendment) Act, 2009. |
|
|
|
|
|
7
|
|
Year |
Act No. |
Short title |
|
|
|
|
|
|
|
1 |
2 |
3 |
|
|
|
|
|
|
|
2010 |
20 |
The National Commission for Minority Educational Institutions |
|
|
(Amendment) Act, 2010. |
||
|
|
|
|
|
|
|
2010 |
33 |
The Jharkhand Panchayat Raj (Amendment) Act, 2010. |
|
|
2012 |
27 |
The Copyright (Amendment) Act, 2012. |
|
|
2012 |
31 |
The Central Educational Institutions (Reservation in Admission) |
|
|
Amendment Act, 2012. |
||
|
|
|
|
|
|
|
|
|
Ordinances made by the Governor-General |
|
|
1941 |
VII |
The War Injuries Ordinance, 1941. |
|
|
1942 |
XX |
The Collective Fines Ordinance, 1942. |
|
|
1942 |
XLI |
The Armed Forces (Special Powers) Ordinance, 1942. |
|
|
1944 |
XXI |
The Public Health (Emergency Provisions) Ordinance, 1944. |
|
|
1945 |
XXIV |
The War Gratuities (Income-tax Exemption) Ordinance, 1945. |
|
|
1945 |
XXX |
The Secunderabad Marriage Validating Ordinance, 1945. |
|
|
1946 |
II |
The Bank Notes (Declaration of Holdings) Ordinance, 1946. |
|
|
1946 |
VI |
The Criminal Law Amendment Ordinance, 1946. |
|
|
1946 |
X |
The Termination of War (Definition) Ordinance, 1946. |
|
|
|
|
|
1951
2016
2016
THE SECOND SCHEDULE
(See section 3)
AMENDMENTS
|
Act No. |
Short title |
Amendments |
|
|||
|
|
|
|
|
|
|
|
|
2 |
3 |
|
4 |
|
|
|
|
69 |
The Plantations Labour Act, 1951 |
In section 43, sub-section (4) shall |
||||
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|
be omitted. |
|
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|
|
|
2 |
The Juvenile Justice (Care and |
In section 69, in sub-section (2), |
||||
|
|
Protection of Children) Act, 2015 |
for the words, brackets and letters |
||||
|
|
|
"mentioned at (d) to (f)", the |
||||
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words, brackets, letters and figure |
||||
|
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"mentioned at clauses (d) to (f) of |
||||
|
|
|
sub-section |
(1)" |
shall |
be |
|
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|
|
substituted. |
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|
|
49 |
The Rights of Persons with |
In section |
76, after |
the |
word, |
|
|
Disabilities Act, 2016 |
brackets and letter, "clause |
(b)", |
||||
|
|
||||||
the words, brackets and figure "of
sub-section (1)" shall be inserted
86540
103860
630
114
59824