PUNJAB GOVT.GAZ. (EXTRA), DECEMBER 18,2013 (AGHN 27, 1935 SAKA)
PART I
GOVERNMENT OF PUNJAB DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION The 18th December, 2013
2.
No. 63-Leg./2013.,-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 29th Day of
November, 2013, is hereby published for general information:
THE EAST PUNJAB WAR AWARDS (AMENDMENT) ACT, 2013
(Punjab Act No. 52 of 2013)
AN
ACT
285
further to amend the East Punjab War Awards Act, 1948.
BE it enacted by the Legislature of the State of Punjab in the Sixty
fourth Year of the Republic of India as follows: - 1. (1) This Act may be called the East Punjab War Awards (Amendment) Short title and Act, 2013.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
In the East Punjab War Awards Act, 1948, in section 3, in sub-section
(1), in clause (a), for the words five thousand rupees", the words ten thousand rupees" shall be substituied.
3. (1) The East Punjab War Awards (Amendment) Ordinance, 2013
(Punjab Ordinance No. 3 of 2013), is hereby repealed.
H.P.S. MAHAL,
389/12-2013/Pb. Govt. Press, S.A.S. Nagar
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
commencement.
(2) Notwithstanding such repeal, anything done or any action taken Repeal and
under the principal Act, as amended by the Ordinance referred to in sub- saving.
section (7), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
Amendment of
section 3 of Punjab Act 22 of 1948.
M— ——
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PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 18,2013 285
(AGHN 27,1935 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 18th December, 2013
No. 63-Leg./2013.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 29th Day of
November, 2013, is hereby published for general information:-
THE EAST PUNJAB WAR AWARDS (AMENDMENT) ACT, 2013
(Punjab Act No. 52 of 2013)
AN
ACT
further to amend the East Punjab War Awards Act, 1948.
BE it enacted by the Legislature of the State of Punjab in the Sixty-
fourth Year of the Republic of India as follows: -
1. (1) This Actmay be called the East Punjab War Awards (Amendment) Short title and
Act, 2013. commencement.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. In the East Punjab War Awards Act, 1948, in section 3, in sub-section Amendment of
(1), in clause (a), for the words “five thousand rupees”, the words “ten thousand section 3 of . Punjab Act 22
rupees” shall be substituted. of 1948.
3. (1) The East Punjab War Awards (Amendment) Ordinance, 2013
(Punjab Ordinance No. 3 of 2013), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken Repeal and
under the principal Act, as amended by the Ordinance referred to in sub- saving.
section (1), shall be deemed to have been done or taken under th e principal
Act, as amended by this Act.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
389/12-2013/Pb. Govt. Press, S.A.S. Nagar