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DELHI SPECIAL POLICE ESTABLISHMENT (AMENDMENT) ACT, 2014
NO. 28 OF 2014
[29th November, 2014.]
An Act further to amend the Delhi Special Police Establishment Act, 1946.
Be it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows:—
Short title.
1. This Act may be called the Delhi Special Police Establishment (Amendment) Act, 2014.
Amendment of section 4A.
2. In the Delhi Special Police Establishment Act, 1946, in section 4A,—
(a) in sub-section (1), for clause (b), the following clause shall be substituted, namely:—
“(b) the Leader of Opposition recognised as such in the House of the People or where there is no such Leader of Opposition, then, the Leader of the single largest Opposition Party in that House—Member;”;
(b) after sub-section (1), the following sub-section shall be inserted, namely:—
“(2) No appointment of a Director shall be invalid merely by reason of any vacancy or absence of a Member in the Committee.”.
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CORRIGENDUM
THE TEXTILE UNDERTAKINGS (NATIONLISATION) LAWS (AMENDMENT AND VALIDATION) ORDINANCE, 2014
NO. 6 OF 2014
In the Textile Undertakings (Nationalisation) Laws (Amendment and Validation) Ordinance, 2014, No. 6 of 2014, as published in the Gazette of India, Extraordinary, Part II, Section 1, dated the 24th October, 2014, issue No. 33, on page 3, line 1, for “shall section be inserted,”, read “shall be inserted,”.
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