| [Repealed by Act 32 of 1934, S. 13 and Sch. III] |
| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 5th March, 1932.) |
An Act to extend the operation of the Wheat (Import Duty) Act, 1931.
Whereas it is expedient to extend the operation of the Wheat (Import Duty) Act, 1931 (XV of 1931); It is hereby enacted as follows:-
1. Short title:- 1[* * *]
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Prior to repeal by Act 32 of 1934, Section 1 read as:
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1. Short title.- This Act may be called the Wheat Import Duty (Extending) Act, 1932.
1 Repealed by Act 32 of 1934, S. 13 and Sch. III.
2. Amendment of section 1, Act XV of 1931:- 1[* * *]
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Prior to repeal by Act 32 of 1934, Section 2 read as:
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2. Amendment of section 1, Act XV of 1931.- In sub-section (3) of section 1 of the Wheat (Import Duty) Act, 1931 (XV of 1931), for the figures "1932" the figures "1933" shall be substituted.
1 Repealed by Act 32 of 1934, S. 13 and Sch. III.
3. Repeal of section 3, Act XV of 1931:- 1[* * *]
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Prior to repeal by Act 32 of 1934, Section 3 read as:
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3. Repeal of section 3, Act XV of 1931.- Section 3 of the Wheat (Import Duty) Act, 1931 (XV of 1931), is hereby repealed.
1 Repealed by Act 32 of 1934, S. 13 and Sch. III.