DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Re-Enacting Act, 1956
Act 6 of 1956
Keyword(s):
Re Enacting Act
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?"?598 .Essential Articles Control and [I956 : T. N. A a V1 Requisitioning (Temporary Powers) Re-enacting $2;. * * '- .-
avings. 3. Anything done or any action taken (including a 4 rule or order made, notification issued, decision, award or
.. direction given, proceeding taken, liability or penalty
. . illcurred and punishment a warded) under the provisions
: of the said Act-
(a) as in force immediately bsfore its expiry ; GT
(b) on ors ai'rer the 26th day of Janu'ary 1956, and
. before the date of publication of this Act in the *Fort St. George Gazette, on the footin" e that the said Act Was in folce st the rel~vant ime,
I.. shall be dzqme 1 to have been done-or taken under the cor- iespbnding provisions of the said Act as hereby re-enacted:
' , .. ; * . Provided that nothing contain-d in this section shal! kend.er any person liable to any punishment whatsoever b) riason of anything done or omit l~d to be do^: by him con~rary to tht: provisions of tl~: ssid Act on or after the 26th day of Janu!?.ry 1956, and before the date of public3tion of this Act in the Fort St. George Gazette.*
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