Punjab Ayurvedic and Unani Practitioners (Haryana Amendment and Validation) Act, 2004*
| [Haryana Act No. 6 of 2004] | [2nd March, 2004] |
An Act further to amend the Punjab Ayurvedic and Unani Practitioners Act, 1963 and to validate certain acts of the Board and the Registrar, in its application to the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Fifty-fifth Year of the Republic of India as follows:-
* [Received the assent of the Governor of Haryana on the 2nd March, 2004, and is hereby published in the "Haryana Government Gazette", Extraordinary, No. Leg. 8/2004, dated 8th March, 2004]
1. Short title.- This Act may be called the Punjab Ayurvedic and Unani Practitioners (Haryana Amendment and Validation) Act, 2004.
2. Amendment of section 3 of Punjab Act 42 of 1963.- In sub-section (6) of section I of the Punjab Ayurvedic and Unani Practitioners Act, 1963 (hereinafter referred to as the principal Act), for the words "not exceeding thirty-three years", the words "not exceeding thirty-eight years" shall be and shall always be deemed to have been substituted with effect from the 26th November, 2001.
3. Validation.- Notwithstanding anything contained in the principal Act, anything done or any action taken or purporting to have been done or taken by the Board or the Registrar during the period commencing from the 26th November, 2001, and ending with the commencement of this Act, under the provisions of the principal Act or the rules framed thereunder, including the registration of persons under section 15 of the principal Act, shall be deemed to be as valid as it would have been if a duly constituted Board had been in existence during such period and the same shall not be called in question in any court or before any authority on the ground that such Board was not in existence.
4. Repeal and saving.- (1) The Punjab Ayurvedic and Unam Practitioners (Haryana Amendment and Validation) Ordinance, 2004 (Haryana Ordinance No. 1 of 2004), is hereby repealed.
(2) Notwithstanding such repeat, anything dune or any fiction taken under the principal Act as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.