| [Repealed by Act 32 of 1934, S. 13 and Sch.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 provide for the fostering and development of the wire and wire nail industry in British India.
Whereas it is expedient, in pursuance of the policy of discriminating protection of industries in British. India with due regard to the well-being of the community, to provide for the fostering and development of the wire and wire nail industry by increasing the import duty leviable, with certain exceptions, on wire and wire nails, for the period of two years; 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 Wire and Wire Nail Industry (Protection) Act, 1932.
1 Repealed by Act 32 of 1934, S. 13 and Sch. III.
2. Amendment of Schedule II Act VIII of 1894:- 1[* * *]
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Prior to repeal by Act 32 of 1934, Section 2 read as:
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2. Amendment of Schedule II Act VIII of 1894.- (1) In Schedule II to the Indian Tariff Act, 1894 (VIII of 1894), there shall be made the amendments specified in the Schedule to this Act.
(2) The amendments made by sub-section (1) shall have effect up to the 31st day of March, 1934.
1 Repealed by Act 32 of 1934, S. 13 and Sch. III.
3. Bar of operation of section 4, Indian Finance (Supplementary and Extending) Act, 1931:- 1[* * *]
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Prior to repeal by Act 32 of 1934, Section 3 read as:
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3. Bar of operation of section 4, Indian Finance (Supplementary and Extending) Act, 1931.- Notwithstanding anything contained in section 4 of the Indian Finance (Supplementary and Extending) Act, 1931, the additional duty of customs imposed by that section shall not be levied or collected on iron or steel wire or wire nails comprised in item No. 149 of Schedule II of the Indian Tariff Act, 1894, as inserted by Item No. 2 of the Schedule to this Act.
1 Repealed by Act 32 of 1934, S. 13 and Sch. III.
Schedule
Schedule
1[* * *]
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Prior to repeal by Act 32 of 1934, Schedule read as:
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The Schedule
(See section 2.)
Amendments to be made in Schedule II to the Indian Tariff Act, 1894.
1. In Item No. 61,-
(a) for the sub-item-
"Iron or Steel nails and washers, all sorts" the following sub-item shall be substituted, namely:-
"Iron or Steel nails and washers, all sorts, not otherwise specified.";
and
(b) for the sub-item-
"Iron or Steel wire, including fencing-wire and wire-rope but excluding wire-netting"
the following sub-item shall be substituted, namely:-
"Iron or Steel barbed or stranded fencing-wire and wire-rope"
2. In Part VII, after Item No. 148, the following item shall he inserted, namely:-
| "149 | (a) wire, other than barbed or stranded fencing-wire, wirerope or wire-netting; and (b) wire nails. | Rs. 45 per ton." |
1 Repealed by Act 32 of 1934, S. 13 and Sch. III.