Preamble
Uttar Pardesh Krishi Utpadan Mandi Samiti (Alpkalik Vyavastha) (Uttaranchal Amendment) Adhiniyam, 2002*
| [Uttaranchal Act No. 3 of 2002] | [10th April, 2002] |
An Act further to amend the Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpkalik Vyavastha) (Uttaranchal Amendment) Act, 1972.
It is hereby enacted in the fifty third year of the Republic of India as follows:-
Section 1. Short title and Commencement
1. Short title and Commencement.- (i) This act may be called the Uttar Pardesh Krishi Utpadan Mandi Samiti (Alpkalik Vyavastha) (Uttaranchal Amendment) Adhiniyam, 2002.
(ii) It shall be deemed to have come in to force on December 31, 2001
Section 2. Amendment of section 2 of U.P. Act No. 7 of 1972
2. Amendment of section 2 of U.P. Act No. 7 of 1972.- In section-2 of the Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpakalik Vyavastha) Adhiniyam, 1972 here in after referred to as the principal Act, in sub-section (1), for the words and figures till December 31, 2001. The words and figure till December 2002 shall be substituted.
Section 3. Repeal and Saving
3. Repeal and Saving.- (i) The Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpakalik Vyavastha) (Uttaranchal Sanshodhan) Adhyadesh, 2001 is here by repealed.
(ii) Notwithstanding such repeal, any thing done or any action taken under the corresponding provisions of the principal Act, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act, amended by this Act, as if the provisions of this Act where in force at all material times.