Bombay act 006 of 1951 : Press and Registration of Books (Bombay Amendment) Act, 1951

Preamble

Press and Registration of Books (Bombay Amendment) Act, 19511

[Bombay Act No. 6 of 1951]2[14th April, 1951]

An Act to amend the Press and Registration of Books Act, 1867, in its application to the State of Bombay.

Whereas it is expedient to amend the Press and Registration of Books Act, 1867 (XXV of 1867), in its application to the State of Bombay, for the purpose hereinafter appearing; It is hereby enacted as follows:-

1 Extended to the rest of the State by Mah., 7 of 1961.

2 For Statement of Objects and Reasons, see Bombay Government Gazette, 1951, Part V, page 31.

Section 1. Short title

1. Short title.- This Act may be called the Press and Registration of Books (Bombay Amendment) Act, 1951.

Section 2. Amendment of Section 11A of Act XXV of 1867

2. Amendment of Section 11A of Act XXV of 1867.- In Section 11-A of the Press and Registration of Books Act, 1867 (XXV of 1867), for the word "two" the word "three" shall be substituted.

SECTIONS