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THE UTTARAKHAND [THE UTTAR PRADESH STATE LEGISLATURE (PREVENTION OF DISQUALIFICATION) ACT, 1971] (AMENDMENT) ACT, 2009
THE UTTARAKHAND [THE UTTAR PRADESH STATE LEGISLATURE (PREVENTION OF DISQUALIFICATION) ACT, 1971] (AMENDMENT) ACT, 2009
[Act No. 15 of 2010]
PREAMBLE
An Act further to amend the Uttar Pradesh State Legislature (Prevention of Disqualification) Act, 1971 (as applicable to the State of Uttarakhand) in the context of the State of Uttarakhand
It is hereby enacted in the Sixtieth Year of the Republic of India as follows:--
Section 1 - Short Title, Commencement
(1) This Act may be called the Uttarakhand [The Uttar Pradesh State Legislature (Prevention of Disqualification) Act, 1971] (Amendment) Act, 2009.
(2) It shall be deemed to have come into force on August 22, 2009.
Section 2 - Amendment in Section 3
In addition to the existing bodies in clause (x) of Section 3 of the Uttar Pradesh State Legislature (Prevention of Disqualification) Act, 1971 (as applicable to the State of Uttarakhand) the following bodies shall be inserted, namely--
"(55) Parliamentary Secretary
(56) The Uttarakhand Hindi Academy
(57) The Uttarakhand Bhasha Sansthan.".
Section 3 - Repeal
The Uttarakhand [The Uttar Pradesh State Legislature (Prevention of Disqualification) Act, 1971] (Amendment) Ordinance, 2009 (Uttarakhand Ordinance No. 2 of 2009) is hereby repealed.
