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THE UTTARANCHAL [THE UTTAR PRADESH KRISHI UTPADAN MANDI SAMITI (ALPAKALIK VYAVASTHA) ACT, 1972] ADAPTATION AND MODIFICATION ORDER, 2002 (FIRST AMENDMENT) ACT, 2003
THE UTTARANCHAL [THE UTTAR PRADESH KRISHI UTPADAN MANDI SAMITI (ALPAKALIK VYAVASTHA) ACT, 1972] ADAPTATION AND MODIFICATION ORDER, 2002 (FIRST AMENDMENT) ACT, 2003
[Act No. 10 of 2003]
PREAMBLE
A Act to replace the Uttaranchal [The Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpakalik Vyavastha) Adhiniyam, 1972] Adaptation and Modification Order, 2002 (First Amendment) Ordinance, 2002
It is hereby enacted in the Fifty-fourth Year of the Republic of India as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Uttaranchal [Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpakalik Vyavastha) Adhiniyam, 1972] Adaptation and Modification Order, 2002 (First Amendment) Act, 2003.
(2) It shall be deemed to have come into force on December 31, 2002.
Section 2 - Amendment of Section 2 of the principal Act
In Section 2 of the Uttaranchal [The Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpakalik Vyavastha) Adhiniyam, 1972] Adaptation and Modification Order, 2002 for the words and figures "till December 31, 2002", the words and figures "till December 31, 2003" shall be substituted.
Section 3 - Repeal and savings
The Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpakalik Vyavastha) Adhiniyam, 1972 Adaptation and Modification Order, 2002 (Uttaranchal Amendment) Adhyadesh, 2002 is hereby repealed.
