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THE UTTAR PRADESH KRISHI UTPADAN MANDI SAMITI (ALPKALIK VYAVASTHA) (UTTARANCHAL AMENDMENT) ACT, 2002
THE UTTAR PRADESH KRISHI UTPADAN MANDI SAMITI (ALPKALIK VYAVASTHA) (UTTARANCHAL AMENDMENT) ACT, 2002
[Act No. 3 of 2002]
PREAMBLE
An Act further to amend the Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpkalik Vyavastha) Adhiniyam, 1972
It is hereby enacted in the Fifty-third year of the Republic of India as follows:--
Section 1 - Short title and commencement
(i) This Act may be called the Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpkalik Vyavastha) (Uttaranchal Amendment) Adhiniyam, 2002.
(ii) It shall be deemed to have come into force on December 31, 2001.
Section 2 - Amendment of Section 2 of U.P. Act No. 7 of 1972
In Section 2 of the Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpkalik Vyavastha) Adhiniyam, 1972 hereinafter referred to as the principal Act, in sub-section (1), for the words and figures "till December 31, 2001", the words and figures "till December 31, 2002" shall be substituted.
Section 3 - Repeal and savings
(i) The Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpkalik Vyavastha) (Uttaranchal Sanshodhan) Adhyadesh, 2001 is hereby repealed.
(ii) Notwithstanding such repeal, anything done or any action taken under the corresponding provisions of the principal Act, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act, as if the provisions of this Act where in force at all material times.
