(1) This Act may be called the Industries (Development andRegulation) Amendment Act, 1984.

(2) It shall be deemed to have come into force on the 12th day of January, 1984.

[Amendment of section 3 of Act 65 of 1951.]. Rep. by the Repealing and Amending Act(19 of 1988), s. 2 and the First Schedule (w.e.f. 31-3-1988).

[Insertion of new section 11B.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

[Amendment of section 24.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

[Amendment of section 29B.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

Notwithstanding anything contained in any judgment, decree or order of any court,tribunal or other authority and notwithstanding anything contained in any other law, agreement or otherinstrument for the time being in force, every notification made or purporting to have been made by theCentral Government under the principal Act, on or after the 19th day of February, 1970, reserving anyarticle or class of articles for production by any ancillary, or small scale, industrial undertaking or anyclass of ancillary, or small scale, industrial undertakings shall, for all purposes, be, and shall be deemedalways to have been, as valid and effective as if the amendments made to the principal Act by this Acthad been in force at all material times and such notification had been made in full compliance with theprovisions made by such amendments and accordingly any reservation made or purporting to have beenmade by such notification shall, in accordance with the tenor thereof, have, and be deemed always to havehad, effect on and from the date of such reservation and shall, until it is altered or superseded by any freshnotification under the principal Act as amended by this Act, continue to have effect.

Explanation.--For the removal of doubts it is hereby provided that no act or omission on the part ofany person shall be punishable as an offence which would not have been so punishable if this section hadnot come into force.

[Repeal and saving.] Rep. by the Repealing and Amending Act (19 of 1988), s. 2 and the FirstSchedule (w.e.f. 31-3-1988).