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CAPITAL ISSUES (CONTROL) REPEAL ACT, 1992
26 of 1992
18th August 1992
An Act to repeal the Capital Issues (Control) Act, 1947 Be it enacted by Parliament in the Forty-third Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Capital Issues (Control) Repeal Act, 1992.
(2) It shall be deemed to have come into force on the 29th day of May, 1992. NOTES Commencement of Act.-There are two ways of the laws coming into operation. One way that in the law itself it is laid down that it shall come into force on a particular day. If that is not provided in the Act, then the Act comes into operation on the date of assent. Chandrasekhar Singh v. State of Orissa, (1967) 33 Cut LT 263.
SECTION 02: DEFINITION
In this Act, "appointed day" means the 29th day of May, 1992.
SECTION 03: REPEAL OF ACT 29 OF 1947
On the appointed day, the Capital Issues (Control) Act, 1947-shall stand repealed.
SECTION 04: REPEAL AND SAVING
(1)Capital Issues (Control) Repeal Ordinance, 1992 (Ord. 9 of 1992)-is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under this Act.
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