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THE UTTARANCHAL (THE UTTAR PRADESH KRISHI UTPADAN MANDI ADHINIYAM, 1964) ADAPTATION AND MODIFICATION ORDER, 2002 (SECOND AMENDMENT) ACT, 2006
THE UTTARANCHAL (THE UTTAR PRADESH KRISHI UTPADAN MANDI ADHINIYAM, 1964) ADAPTATION AND MODIFICATION ORDER, 2002 (SECOND AMENDMENT) ACT, 2006
[Act No. 5 of 2006]
PREAMBLE
An Act further to amend the Uttaranchal (The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964) Adaptation and Modification Order, 2002 in application to the State of Uttaranchal
Be it enacted by the State Assembly in the Fifty-seventh Year of the Republic of India, as follows:--
Section 1 - Short title, application and commencement
(1) This Act may be called the Uttaranchal (The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964) Adaptation and Modification Order, 2002 (Second Amendment) Act, 2006.
(2) It shall be applicable to the whole State of Uttaranchal.
(3) It shall come into force at once.
Section 2 - Amendment of Section 13, sub-section (7) of the principal Act
The Uttaranchal (The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964) Adaptation and Modification Order, 2002 shall be amended as follows:--
'The words "The elected members of shall be prefixed to sub-section (7) of Section 13.'.
Section 3 - Repeal and Savings
(1) The Uttaranchal (The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964) Adaptation and Modification Order, 2002 (Second Amendment) Ordinance 2005 (No. 4 of 2005) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
