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TAMIL NADU ESSENTIAL SERVICES MAINTENANCE (REPEAL) ACT, 2006
TAMIL NADU ESSENTIAL SERVICES MAINTENANCE (REPEAL) ACT, 2006
(As introduced in the Tamil Nadu Legislative Assembly on May 29, 2006 – Published in the Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1,
Iss. No.123, pages 59-60, dated May 29, 2006).
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-seventh Year of the Republic of India as follows:-
1. Short title and commencement. – (1) This Act may be called the Tamil Nadu Essential Services Maintenance (Repeal) Act, 2006.
(2) It shall come into force at once.
2. Repeal. – The Tamil Nadu Essential Services Maintenance Act, 2002 (Tamil Nadu Act 36 of 2002) is hereby repealed.
3. Abatement of action taken and legal proceedings. – All actions taken under the Tamil Nadu Essential Services Maintenance Act, 2002 (Tamil Nadu Act 36 of 2002) and all proceedings thereunder pending immediately before the commencement of this Act, before any Court or authority shall abate.
