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•THE KERALA ESSENTIAL ARTICLES C08TROL (1EMPOR.AR'i POWERS} CONfu~UA'NCE
ACT, 1979
(Act 5 of 1979)
An Act further to continue the Kerala Essential Articles Control (Temporary Powers) Act, 1961
Preamble.-WHEREAS it is expedient to continue the Kerala E::.sent1al Articles Control (Temporary Powers) Act, 1961, for a further period;
BE it enacted in the Thirtieth Year of the Repubhc of ndia as follows:-
1. Short title.-Th.i~ Act may be called the Kerala Essential Article~ Control (Temporary Powers) Continuance Act, 1979.
2. Amendment of section l -In sub-section (3} of section l of the Kerala Essential Articles Control (Temporary Powers) Act, 1961 (3 of 1962) (heremaftcr referred to as tl1e prmc1pal Act), for the words "seventeen year~", the words "twenty years" ::.h.1ll be substituted.
3. Repeal and saving.-( l} The Kcrala Essential Article~ Control (Temp •rary Powers) C.:>ntmuancc Ordmance, 1979 (I of 1979), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the prmc1p.1l Act as amended by the satd Ordmance sh.a.ll be deemed to have been done or taken under the princ1pal Act as amended by this Act as if th1s Act had come mto force on the 16th day of January, 1979.
• Rece1ved the assent of the Pres•dent on the 27th March, 1979 and published m the Kerala Gazette Extraordmary No. 226, dated 29th March, !979.
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