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THE UTTARAKHAND [THE UTTAR PRADESH CANE (REGULATION OF SUPPLY AND PURCHASE) ACT, 1953] (AMENDMENT) ACT, 2009
THE UTTARAKHAND [THE UTTAR PRADESH CANE (REGULATION OF SUPPLY AND PURCHASE) ACT, 1953] (AMENDMENT) ACT, 2009
[Act No. 9 of 2009]
PREAMBLE
An Act further to amend the Uttarakhand [the Uttaranchal {the U.P. Sugarcane (Regulation of Supply and Purchase) Act, 1953} Adaptation and Modification Order, 2002] Adaptation and Modification Order, 2007
Be enacted by the Uttarakhand Legislative Assembly in the 59th Year of Republic of India as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Uttarakhand [the Uttar Pradesh Cane (Regulation of Supply and Purchase) Act, 1953] (Amendment) Act, 2009.
(2) It shall come into force at once.
Section 2 - Omission of sub-section (b) of Section 2
In the Uttarakhand [the Uttaranchal {the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953} Adaptation and Modification Order, 2002] Adaptation and Modification Order, 2007 (hereinafter called principal Act) sub-section (b) of Section 2 shall be deleted.
Section 3 - Omission of Sections 3 and 4
Sections 3 and 4 of the principal Act shall be deleted.
Section 4 - Amendment of Section 28
In Section 28 of the principal Act, wherever the words "Board and Council" occurs, shall be substituted by the word "Council".
