Short title
mant.
Repeal of 3 Of
1898.
3
O RISSA ACT 1 OF 198%
TI--D1,nERS (ORISSA REPEAL) 1986
(Receivedthe assentcf tie Presidentonthe9thFebruary1987,first Published anextr aomdiraryié.sueOJthcCrissaGazette,datedthe23rdFebruary1987] ANACTTO THE ACT,1898IN ITSAPPLICATIONTOTHESTATEOFORISSA
E it enactedby the LegislatureOf the Stateof Orissain the Thirty-seventhYear of the Republic of India, as follows:—
1. (1) ThisAct m'aybecapedtheLepers(OrissaRepeat)Act, 1986.
(2) It shallcomeinto force onsuchdate as the StateGovernmentmay,bY notification in the Offcial Gazette, appoint.
2. On the date of commencement of this Act. (he Lepers Act* 1898,in its appli• cation to the State cf Orissa, shall stand repealed.
of 1898
it is herewprovidedthatanyordermadeunderSectionF or ofof•aøubts- . 8 or 9k cf the lepealed Act cr any bcnd entered into by any surety under Section8 thereof, Shanceasetc any effecton asd frcm the date Of commencementof ibis
Searchable PDF created by OCR.space (Free Version)