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2No. 2546(2 )/XV 10 -81 . Dated Lucknow, October 3, 1981

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the

Governor is pleaSed to order the publication of the following English translation of the Uttar Pradesh Motor Gadi (Yatri-Kar (Sanshodhan) Adhiniyam, 1981 (Uttar Pradesh Adhiniyam Sankhya ,15 of 1981), as passed by the Uttar Pradesh Legislature and assented to by the Goyernor on October I, 1981:

THE UTTAR PRADESH MOTOR GADI (YATRI-KAR) (SANSHODHAN) ADHINIYAM, 1981

[U. P. Act No. 15' OF 1981] (As passed by the Uttar Pradesh Legislature)

AN ACT

further to amend the Uttar Pradesh Motor Gadi (Yatri-Kary Adhiniyam, 1962

as follows:- IT IS HEREBY

enacted in the Thirty-Second Year of the Republic of India Short title and

commencement. 1. (1) This Act may be called the Uttar Pradesh Motor Gadi (Yatri- Kar) (Sanshodhan) Adhiniyam, 1981.

(2) It shall be deemed to have come into force on April 1, 1981. 2. In section 3 of the Uttar Pradesh Motor Gadi (Yatri-Kar) Adhiniyam,

1962, hereinafter referred to as the principal Act, in sub-section (3-A), for the words "insurance of passengers", the words "providing relief to passengers in case of accidents" shall be substituted.

Amendment of 3. In section 30 of the principal Act, in sub-section (2),

after section 30.

dance ' (a)', the following clause shall be inserted, namely :- "(aa)

prescribing the principles for determination of the amount of relief referred to in sub-section (3-A) of section 3 and the manner in

ar) (Amendment) Ordinance, 1981, is hereby repealed. 4. (1) The Uttar Pradesh Motor Gadi "(Yatri-K

UP) nap (2)

Notwithstanding such repeal, • anything done or any action taken 2 of under the 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 as amended by this Act,

as if the provisions of this Act were in force at all• material times.

By order, G. B. SINGH,

Sachiv. 410 7i10 it0--q0410 124 ZITO (NETTO)-6-1 0-8 1—(2 11 7)-19 8 I-7oo (ir-eo)i

Amendment of section 3 of U.13. Act 8 of 1962.

Repeal and savings.

which it shall be paid '

b. 2 ' mmmmma mm, 1931 , , mahafir— 2—aarfisrnfiaameflmarr) W, 1962 we firm eta-qr s, WW§,W 31?ng (3-H) ”, W'Hfififi almatsm‘mmvi” WI?! an 1962 arr W,“§fiemfifiarnfiarfafififimafi%=rfim” Tefiv‘xerfir‘rl \ am 3 511‘! V ,j H‘Sfiafi ' ' arr-r 30 m 3—18wfirfiwfimaofi,€m (2)r‘r‘,evs (a) fimfififafiaa 9‘ng mwfimsmvrwmfa— , “'(fi) WSfim (3%)?5 inflame} aTfi'lfiT airwa- E7 mfiamfiahfiawafirmwmfifififiwmf’n fawn a)? 4—(1) mfinfia‘rme‘rflma‘r—arr) (W) Warfgtsal were WW WICWWEI No. 2546(2)/XVII-V-1—102-81 Dated Lucknow, October 3, 1981 IN pursuanee of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is. pleased to ‘order the publication of the following English translation of the Uttar Pradesh Motor Gadi (Y atri-Kar (Saushodhan) Adhiniyam, 1981 (Uttar Pradesh Adhiniyam Sankhya ,15 of 1981), as passed by the Uttar Pradesh Legislature and assented to by the» Governor on October I, 1981: ‘ ' THE UTTAR‘PR‘ADESH MOTO’RGADI (YATRI-KAR)‘ (SANSHODHAN) 1 ADHINIYAM, 1981 [U. P. 'Acr N0. 15' or 1981] (A: passed by the Uttar Pradesh Legislature) ' AN as follows :— Short title and 1. (1) This Act may be called the Uttar Pradesh Motor Gadi (Yatri- commenwment. Kar) (Sanshodhan) Adhiniyam,' 1981. (2) It shall be deemed to have come into force on April 1, 1981. Amendment of 2. In section 3 of the Uttar Pradesh Motor Gadi ‘(Yatri-Kar)‘ Adhiniyam, sectiona ofU.P. 1962, hereinafter referred to as the principal Act, in sub-section (S-A), for the A“ 3 0f1952- words “insurance of passengers", the words "providing relief to passengers in case of accidents" shall be substituted. Amendment of 3. In section 30 of the principaIV'Act, in sub-section (2) ‘, after claus‘e '(af, Seetlon 30- the following clause shall be inserted, namely :— "(11(1) prescribing the principles for determlnation of the amount of relief referred to in sub—section (S-A) of section 3 and the manner in which it shall be paid ;” Repeal and 4., (1) The Uttar Pradesh Motor Gadi '(Yatri-Kar)‘ (Amendment) sangs. Ordinance, 1981, is hereby repealed. - (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred By order, , G. B. SINGH, ' - , " ‘ Sachiv. wiroqrtoito'r‘tonqoqfio 124 are(famo)—5—10~s1—(2117)-1981—7oo (lino):