| [Repealed by Act 6 of 1945, S. 2 and Sch I] |
| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 17th March, 1941.) |
An Act further to amend the Petroleum Act, 1934.
Whereas it is expedient further to amend the Petroleum Act, 1934 (XXX of 1934), for the purpose hereinafter appearing;
It is hereby enacted as follows:-
1. Short title:- 1[* * *]
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Prior to repeal by Act 6 of 1945, Section 1 read as:
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1. Short title.- This Act may be called the Petroleum (Amendment) Act, 1941.
1 Repealed by Act 6 of 1945, S. 2 and Sch I.
2. Amendment or section 23, Act XXX of 1934:- 1[* * *]
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Prior to repeal by Act 6 of 1945, Section 2 read as:
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2. Amendment or section 23, Act XXX of 1934.- For clause (c) of sub-section (1) of section 23 of the Petroleum Act, 1934 (XXX of 1934), the following clause shall be substituted, namely:-
"(c) being the holder of a licence issued under section 4 or a person for the time being placed by the holder of such licence in control or in charge of any place where petroleum is being imported or stored, or is under transport, contravenes any condition of such licence or suffers any condition of such licence to be contravened, or".
1 Repealed by Act 6 of 1945, S. 2 and Sch I.