The Indian Railways (Amendment) Act, 1983
ACTNO. 44 OF 1983
25 December, 1983
Section 1: Short title.
This Act may be called the Indian Railways (Amendment) Act, 1983.
Section 2: Repealed.
[Amendment of section 82A.] Rep. by the Repealing and Amending Act, 1988 (19 of 1988), s. 2 andthe First Schedule (w.e.f. 31-3-1988).
Section 3: Repealed.
[Amendment of section 82B.]Rep. by the s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
Section 4: Repealed.
[Amendment of section 82C.] Rep. by the s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
Section 5: Validation.
Any action or thing taken or done or purported to have been taken or done under theprincipal Act before the commencement of this Act, shall be deemed to be, and to have always been, asvalidly and effectively taken or done as if the amendments made in the principal Act by sections 3 and 4had been in force at all material times.