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British India - Act

The British Statutes (Repeal) Act, 2004

BRITISH INDIA
India

The British Statutes (Repeal) Act, 2004

Act 17 of 2004

  • Published on 20 February 2004
  • Commenced on 20 February 2004
  • [This is the version of this document from 20 February 2004.]
  • [Note: The original publication document is not available and this content could not be verified.]
The British Statutes (Repeal) Act, 2004NO. 17 OF 2004

1148.

[20th February, 2004]An Act to repeal the British Law Ascertainment Act, 1859, the Foreign Law Ascertainment Act, 1861, the Colonial Probates Act, 1892, in so far as they apply to India, and the India (Consequential Provision) Act, 1949.BE it enacted by Parliament in the Fifty-fifth Year of the Republic of India as follows:-

1. Short title.

(1)This Act may be called the British Statutes (Repeal) Act, 2004.

2. Definition.

-In this Act, "British Statutes" means the British Law Ascertainment Act, 1859 (22 & 23 Vict. C.63), the Foreign Law Ascertainment Act, 1861 (24 & 25 Vict. C.11), the Colonial Probates Act, 1892 (55 & 56 Vict. C.6), in so far as they apply to India, as the India (Consequential Provision) Act, 1949 (12, 13 & 14 Geor. VI V.92).

3. Repeal.

-The British Statutes are hereby repealed.