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Union of India - Section
Section 5 in The Opium And Revenue Laws (Extension Of Application) Act, 1950
5. Removal of difficulties.
If any difficulty arises in giving effect to the provisions of any of the Acts, rules or orders now extended to any part of India in which they were not in force before the commencement of this Act, the Central Government may, by order published in the Official Gazette, make such provision or give such direction as appears to it to be necessary for removing the difficulty.| Year | No. | Short Title | Amendments |
| 1 | 2 | 3 | 4 |
| 1857 | XIII | The Opium Act, 1857 | (1) In the preamble, omit the words "in the Presidency of Fort William in Bengal".(2) Insert the following as section 1 namely:-"1. Short Title and extend, - (1) This Act may be called the Opium Act, 1857.(2) It extends to the whole of India except the State of Jammu and Kashmir". |
| 1878 | I | The Opium Act, 1878 | (1) In section 1, for the words beginning with "It shall extend to" and ending with the words "directs in this behalf, substitute the following namely :--"It extends to the whole of India except the State of Jammu and Kashmir".(2) In section 3, for the definition of "import", "export","transport", "sale" and "sell", substitute the following, namely :--"customs frontiers" means any of the customs frontiers of India as defined by the Central Government under section 3A of the Sea Customs Act, 1878 (VII of 1878) ;"import" and "export" means respectively to bring into, or take out of, a State otherwise than across any customs frontiers ;"transport" means to remove from one place to another within the same State ;"Sale" does not include sale for export across customs frontiers, and"sell" shall be construed accordingly'. |
| 1890 | I | The Revenue Recovery Act, 1890 | (1) In sub-section (2) of section 1 for the words and letter"Part B States" substitute the words "the State of Jammu and Kashmir".(2) In sub-section (4) of section 4, for the words and letters"a Part A State or a Part C State" substitutes the words "any State to which this Act extends". |
| 1926 | III | The Government Trading Taxation Act, 1926 | (1) In the preamble, omit the words"or the Government of any Acceding State or other Indian State".(2) In section 2,-(a) In sub-section (1), for the words, and letters "in part A States and Part C States" substitute the words "India".(b)Omit sub-section (1-A);(c) In sub-section (3), add the following words at the end, namely:-And"India" means the territory of India excluding the State of Jammu and Kashmir.(3) In section 3, for the words "upon an Acceding State or other Indian "State"substitute the words and letter "upon a Part B State". |
| 1930 | II | The Dangerous Drugs Act, 1930 | (1) In sub-section (2) of section 1, for the words and letters "Part B States"substitute the words "the State of Jammu and Kashmir".(2) In sub-section (1) of section 39, for the words and letters"or an Act of the Legislature of a Part A State of Part C State" substitute the words "or an Act of any State legislature." |
| 1947 | XXX | The Taxation on Income (Investigation Commission) Act, 1947 | In sub-section (2) of section 1 for the words and letter "Part B State"substitute the words "the State of Jammu and Kashmir". |
| 1948 | XXII | The Payment of Taxes (Transfer of Property) Act, 1949 | (1) In sub-section (2) of section 1, for the words and letters "Part B States"substitute the words "the State of Jammu and Kashmir".(2) In the Explanation to section 2, for the words and letter "Part B State"substitute the words "State of Jammu and Kashmir". |