The Industries (Development and Regulation) Amendment Act, 1984

UNION OF INDIA
India

The Industries (Development and Regulation) Amendment Act, 1984

Act 4 of 1984

Published in Gazette of India on 21 March 1984
Not commenced
[This is the version of this document from 21 March 1984.]
[Note: The original publication document is not available and this content could not be verified.]

An Act further to amend the Industries (Development and Regulation) Act, 1951.BE it enacted by Parliament in the Thirty-fifth Year of the Republic of India as follows:-

1. Short title and Commencement.-

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

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

2. [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).

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

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

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

6. Validation.-

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 other instrument for the time being in force, every notification made or purporting to have been made by the Central Government under the principal Act, on or after the 19th day of February, 1970, reserving any article or class of articles for production by any ancillary, or small scale, industrial undertaking or any class of ancillary, or small scale, industrial undertakings shall, for all purposes, be, and shall be deemed always to have been, as valid and effective as if the amendments made to the principal Act by this Act had been in force at all material times and such notification had been made in full compliance with the provisions made by such amendments and accordingly any reservation made or purporting to have been made by such notification shall, in accordance with the tenor thereof, have, and be deemed always to have had, effect on and from the date of such reservation and shall, until it is altered or superseded by any fresh notification under the principal Act as amended by this Act, continue to have effect.Explanation.-For the removal of doubts it is hereby provided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 of any person shall be punishable as an offence which would not have been so punishable if this section had not come into force.

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