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GOLD (CONTROL) REPEAL ACT, 1990
18 of 1990
6th June, 1990
Gold control which regulated the domestic trade and movement of gold within the country was introduced on 9th January, 1963 as part of the Defence of lndia Rules. Later on the Gold Control Act, 1968was enacted with the broad objectives of controlling the production, manufacture, supply, distribution, use and possession of and business in gold, ornaments and articles of gold. The said enactment was meant to supplement other preventive measures to make circulation of smuggled gold difficult and its detection easier by extending the control over gold beyond the stage of import. 2. Over the past 22 years, the results achieved under the Act have not been encouraging and the desired objectives for which the Act was introduced have not been achieved due to various socio-economic and cultural factors in the vast multitude of the country's population and the lack of administrative machinery. On the other hand, this regressive and purely regulatory Act has given rise to considerable dissatisfaction in the minds of the public as it has caused hardship and harassment to the artisans and small self employed goldsmiths who have not been able to develop their skills and earn proper living on account of the rigours which this Act imposed upon them. 3. Taking these factors into consideration and the advice of experts who have examined issues related to this Act, it is proposed to repeal the Gold (Control) Act, 1968 4. The Bill seeks to achieve the said object.- Gaz. of Ind., 24-4-90, Pt. II, S. 2, Ext., p. 2 (No. 14).
An Act to repeal the Gold (Control) Act, 1968. Be it enacted by Parliament in the Forty-first Year of the Republic of India as follows :-
SECTION 01: SHORT TITLE
This Act may be called the Gold (Control) Repeal Act, 1990.
SECTION 02: REPEAL OF ACT 45 OF 1968
The Gold (Control) Act, 1968is hereby repealed.
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