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Union of India - Act

The Protection Of Human Rights (Amendment) Act, 2000

UNION OF INDIA
India

The Protection Of Human Rights (Amendment) Act, 2000

Act 49 of 2000

  • Published on 1 January 2000
  • Commenced on 1 January 2000
  • [This is the version of this document from 1 January 2000.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Protection of Human Rights Act, 1993.BE it enacted by Parliament in the Fifty- first Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Protection of Human Rights (Amendment) Act, 2000 .

2. Amendment of Act 10 of 1994 .-

After section 40 of the Protection of Human Rights Act, 1993 , the following section shall be inserted, namely:-

40A. Power to make rules retrospectively.-

The power to make rules under clause (b) of sub- section (2) of section 40 shall include the power to make such rules or any of them retrospectively from a date not earlier than the date on which this Act receive the assent of the President, but no such retrospective effect shall be given to any such rule so as to prejudicially affect the interests of any person to whom such rule may be applicable.