| [Repealed by Act 6 of 1945, S. 2 and Sch.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 31st March, 1941.) |
An Act to extend the date up to which certain duties characterised as protective in the First Schedule to the Indian Tariff Act, 1934, shall have effect.
Whereas it is expedient to extend the date up to which certain duties characterised as protective in the First Schedule to the Indian Tariff Act, 1934 (XXXII of 1934), shall have effect;
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 Protective Duties Continuation Act, 1941.
1 Repealed by Act 6 of 1945, S. 2 and Sch. I.
2. Amendment of the First Schedule, Act XXXII of 1994:- 1[* * *]
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Prior to repeal by Act 6 of 1945, Section 2 read as:
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2. Amendment of the First Schedule, Act XXXII of 1994.- In the First Schedule to the Indian Tariff Act, 1934 (XXXII of 1934), in Item No. 17, and in Item No. 61(5), and in Items Nos. 63(2), 63(3), 63(6), 63(9), 63(10), 63(12), 63(15), 63(17), 63(19), 63(20), 63(21), 63(25) and 63(27), and in Item No. 74, for the entry or entries in the seventh column "March 31st, 1941" the entry or entries "March 31st, 1942" shall be substituted.
1 Repealed by Act 6 of 1945, S. 2 and Sch. I.
3. Amendment of section 3, Act XIII of 1992:- 1[* * *]
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Prior to repeal by Act 6 of 1945, Section 3 read as:
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3. Amendment of section 3, Act XIII of 1992.- In section 3 of the Sugar Industry (Protection) Act, 1932 (XIII of 1932), for the figure "1941" the figure "1942" shall be substituted.
1 Repealed by Act 6 of 1945, S. 2 and Sch. I.