PUNJAB GOV'T, GAZ, (EXTRA), DECEMBER 29, 2017 229
(PAUSA 8, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 29th December, 2017 No. 32-Leg./2017.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 15th day of December, 2017, is hereby published for general information:-
The Punjab Agricultural Produce Markets (Third Amendment) Act, 2017
(Punjab Act No. 22 of 2017)
AN
ACT
further 1o amend the Punjab Agricultural Produce Markets Act, 1961. BE it enacted by the Legislature of the State of Punjab in the Sixty- eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Agricultural Produce Markets Short title and (Third Amendment) Act, 2017.
commencement.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
> In the Punjab Agricultural Produce Markets Act, 1961(he reinafter, Amendment in
referred to as the principal Act), in section 23, in clause (i), for the words
"two section 23 of » 3 Punjab A
ct 23 of
rupees", the words "three rupees shall be substituted.
1961.
3 In the principal Act, in section 26, in clause (xxi), for the sign ".", the Amendment in
gs " : Sy
: section 26 of
word and sign "; and" shall be substituted and thereafter, the followin g clause Punjab Act 23 of
shall be added, namely:-
1961.
"(xxil) providing relief to debt stressed farmers of the State.",
4. Inthe principal Act, in section 28,- :
Amendment in
; section 28 of
(i) at the end of clause (xx), the word "and" shall be omitted; and punjab Act 23 of
(ii) in clause (xxi), for the sign" .", the word a nd sign "; and" shall be 1961.
substituted and thereafter, the following cla use shall be added,
namely:-
"(xxil) providing relief to debt stressed farmers of the State.".
1
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 29, 2017 230
(PAUSA 8, 1939 SAKA)
= (1) The Punjab Agricultural Produce Markets (Third Amendment) Ordinance, 2017 (Punjab Ordinance No. 7 of 201 7) and the Punjab Agricultural Produce Markets (Fourth Amendment) Ordinance, 2017 (Punjab Ordinance No. 9 of 2017) are hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinances referred to in sub- section (1), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1406/12-2017/Pb. Govt. Press, S.A.S. Nagar Repeal and
saving.
2