Act 074 of 1971 : Personal Injuries (Emergency Provisions) Amendment Act, 1971

Preamble

[Act 74 of 1971]

[25th December 1971]

An Act to amend the Personal Injuries (Emergency Provisions) Act, 1962

Be it enacted by Parliament in the Twenty-second Year of the Republic of India as follows:-

Section 1. Short title

1. Short title.-This Act may be called the Personal Injuries (Emergency Provisions) Amendment Act, 1971.

Section 2.

2. Incorporated in the Principal Act.

Section 3.

3. Incorporated in the Principal Act.

Section 4. Removal of doubts

4. Removal of doubts.-For the avoidance of doubts, it is hereby declared that every Scheme made under the Personal Injuries (Emergency Provisions) Act, 1962 (59 of 1962), providing for relief in respect of personal injuries or personal service injuries sustained during the period of emergency beginning with the 26th day of October, 1962, and ending with the 10th day of January, 1968, shall continue to be in force and every person entitled to relief under the said Scheme shall continue to receive such relief in accordance with the provisions of such Scheme.