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Union of India - Act

The Repealing and Amending (Second) Act, 2015

UNION OF INDIA
India

The Repealing and Amending (Second) Act, 2015

Act 19 of 2015

  • Published on 14 May 2015
  • Commenced on 14 May 2015
  • [This is the version of this document from 14 May 2015.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Repealing and Amending (Second) Act, 2015(Act No. 19 of 2015)[Dated 14th May, 2015]Ministry of Law and Justice(Legislative Department)The following Act of Parliament received the assent of the President on the 14th May, 2015, and is hereby published for general information:-An Act to repeal certain enactments and to amend certain other enactments.Be it enacted by Parliament in the Sixty-sixth Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Repealing and Amending (Second) Act, 2015.

2. Repeal of certain enactments.

- The enactments specified in the First Schedule are hereby repealed to the extent mentioned in the fourth column thereof.

3. Amendment of certain enactments.

- The enactments specified in the Second Schedule are hereby amended to the extent and the manner mentioned in the fourth column thereof.

4. Savings.

- The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to;and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed;nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.The First Schedule(See section 2)Repeals
Year No. Short title Extent of repeal
1999 1 The Export-Import Bank of India (Amendment) Act, 1998 The whole.
1999 7 The High Court and Supreme Court Judges (Salaries andConditions of Service) Amendment Act, 1998 The whole.
1999 16 The Salary, Allowances and Pension of Members of Parliament(Amendment) Act, 1999 The whole.
2000 1 The Recovery of Debts Due to Banks and Financial Institutions(Amendment) Act, 2000 The whole.
2000 7 The Small Industries Development Bank of India (Amendment)Act, 2000 The whole.
2000 12 The Food Corporations (Amendment) Act, 2000 The whole.
2000 15 The National Housing Bank (Amendment) Act, 2000 The whole.
2000 17 The Salary, Allowances and Pension of Members of Parliament(Amendment) Act, 2000 The whole.
2000 18 The Leaders and Chief Whips of Recognised Parties and Groupsin Parliament (Facilities) Amendment Act, 2000 The whole.
2000 22 The Major Port Trusts (Amendment) Act, 2000 The whole.
2000 23 The Insecticides (Amendment) Act, 2000 The whole.
2000 35 The Border Security Force (Amendment) Act, 2000 The whole.
2000 39 The State Financial Corporations (Amendment) Act, 2000 The whole.
2000 44 The Multimodal Transportation of Goods (Amendment) Act, 2000 The whole.
2000 55 The National Bank for Agriculture and Rural Development(Amendment) Act, 2000 The whole.
2001 10 The Chit Funds (Amendment) Act, 2001 The whole.
2001 23 The Warehousing Corporations (Amendment) Act, 2001 The whole.
2001 27 The Food Corporations (Amendment) Act, 2001 The whole.
2001 38 The Government of Union Territories and the Government ofNational Capital Territory of Delhi (Amendment) Act, 2001 The whole.
2001 40 The Inland Waterways Authority of India (Amendment) Act, 2001 The whole.
2001 46 The Salary, Allowances and Pension of Members of Parliament(Amendment) Act, 2001 The whole.
2001 54 The Explosive Substance (Amendment) Act, 2001 The whole.
2002 14 The Inter-State Water Disputes (Amendment) Act, 2002 The whole.
2002 29 The Salaries and Allowances of Officers of Parliament andLeaders of Opposition in Parliament (Amendment) Act, 2002 The whole.
2002 30 The Sugar Development Fund (Amendment) Act, 2002 The whole.
2002 31 The Salaries and Allowances of Officers of Parliament (SecondAmendment) Act, 2002 The whole.
2002 34 The Salary, Allowances and Pension of Members of Parliament(Amendment) Act, 2002 The whole.
2002 40 The General Insurance Business (Nationalisation) AmendmentAct, 2002 The whole.
2002 42 The Insurance (Amendment) Act, 2002 The whole.
2002 51 The Homoeopathy Central Council (Amendment) Act, 2002 The whole.
2002 52 The Indian Medicine Central Council (Amendment) Act, 2002 The whole.
2002 55 The Negotiable Instruments (Amendment and MiscellaneousProvisions) Act, 2002 The whole.
2002 56 The Salaries and Allowances of Officers of Parliament andLeaders of Opposition in Parliament (Second Amendment) Act, 2002 The whole.
2002 62 The Consumer Protection (Amendment) Act, 2002 The whole.
2003 7 The High Court Judges (Salaries and Conditions of Service)Amendment Act, 2002 The whole.
2003 8 The Supreme Court Judges (Salaries and Conditions of Service)Amendment Act, 2002 The whole.
2003 10 The Scheduled Castes and Scheduled Tribes Orders (Amendment)Act, 2002 The whole.
2003 11 The Companies (Second Amendment) Act, 2002 The whole.
2003 35 The Delhi High Court (Amendment) Act, 2003 The whole.
2003 37 The Essential Commodities (Amendment) Act, 2003 The whole.
2003 44 The Sixth Schedule to the Constitution (Amendment) Act, 2003 The whole.
2003 48 The National Bank for Agriculture and Rural Development(Amendment) Act, 2003 The whole.
2003 51 The Railways (Second Amendment) Act, 2003 The whole.
2003 58 The Indian Medicine Central Council (Amendment) Act, 2003 The whole.
2003 59 The Merchant Shipping (Amendment) Act, 2003 The whole.
2004 4 The Prevention of Terrorism (Amendment) Act, 2003 The whole.
2004 6 The Citizenship (Amendment) Act, 2003 The whole.
2004 9 The Salary, Allowances and Pension of Members of Parliament(Amendment) Act, 2003 The whole.
2004 16 The Foreigners (Amendment) Act, 2004 The whole.
2004 24 The Banking Regulation (Amendment) and MiscellaneousProvisions Act, 2004 The whole.
2004 30 The Enforcement of Security Interest and Recovery of DebtsLaws (Amendment) Act, 2004 The whole.
2005 19 The Government of Union Territories and the Government ofNational Capital Territory of Delhi (Amendment) Act, 2005 The whole.
2005 32 The Citizenship (Amendment) Act, 2005 The whole.
2005 40 The Sree Chitra Tirunal Institute for Medical Sciences andTechnology, Trivandrum (Amendment) Act, 2005 The whole.
2005 45 The Warehousing Corporations (Amendment) Act, 2005 The whole.
2005 46 The High Court and Supreme Court Judges (Salaries andConditions of Service) Amendment Act, 2005 The whole.
2006 2 The Criminal Law (Amendment) Act, 2005 The whole.
2006 5 The Government of Union Territories and the Government ofNational Capital Territory of Delhi (Amendment) Act, 2006 The whole.
2006 6 The Contempt of Courts (Amendment) Act, 2006 The whole.
2006 26 The Reserve Bank of India (Amendment) Act, 2006 The whole.
2006 40 The Salary, Allowances and Pension of Members of Parliament(Amendment) Act, 2006 The whole.
2006 45 The Banking Companies (Acquisition and Transfer ofUndertakings and Financial Institutions Laws (Amendment) Act,2006 The whole.
2006 54 The Essential Commodities (Amendment) Act, 2006 Sections 2 to 5.
2007 17 The Banking Regulation (Amendment) Act, 2007 The whole.
2007 18 The National Tax Tribunal (Amendment) Act, 2007 The whole.
2007 30 The State Bank of India (Subsidiary Banks Laws) AmendmentAct, 2007 The whole.
2007 32 The State Bank of India (Amendment) Act, 2007 The whole.
2007 35 The Inland Vessels (Amendment) Act, 2007 The whole.
2007 40 The Merchant Shipping (Amendment) Act, 2007 The whole.
2008 4 The Sugar Development Fund (Amendment) Act, 2008 The whole.
2008 30 The Salaries and Allowances of Officers of Parliament(Amendment) Act, 2008 The whole.
2009 5 The Code of Criminal Procedure (Amendment) Act, 2008 The whole.
2009 11 The Supreme Court (Number of Judges) Amendment Act, 2008 The whole.
2009 20 The Agricultural and Processed Food Products ExportDevelopment Authority (Amendment) Act, 2009 The whole.
2009 23 The High Court and Supreme Court Judges (Salaries andConditions of Service) Amendment Act, 2009 The whole.
2009 48 The State Bank of Saurashtra (Repeal) and theState Bank of India (Subsidiary Banks) Amendment Act, 2009 Sections 3 to 11.
2010 27 The State Bank of India (Amendment) Act, 2010 The whole.
2010 37 The Salary, Allowances and Pension of Members of Parliament(Amendment) Act, 2010 The whole.
2010 41 The Code of Criminal Procedure (Amendment) Act, 2010 The whole.
2010 43 The Indian Medicine Central Council (Amendment) Act, 2010 The whole.
2011 7 The State Bank of India (Subsidiary Banks) Amendment Act,2011 The whole.
2011 17 The State Bank of India (Subsidiary Banks Laws) AmendmentAct, 2011 The whole.
2012 5 The New Delhi Municipal Council (Amendment) Act, 2011 The whole.
2012 8 The Life Insurance Corporation (Amendment) Act, 2011 The whole.
2012 11 The Export-Import Bank of India (Amendment) Act, 2011 The whole.
2012 26 The North-Eastern Areas (Reorganisation) and Other RelatedLaws (Amendment) Act, 2012 The whole.
2012 36 The Chemical Weapons Convention (Amendment) Act, 2012 The whole.
2013 1 The Enforcement of Security Interest and Recovery of DebtsLaws (Amendment) Act, 2012 The whole.
2013 4 The Banking Laws (Amendment) Act, 2012 The whole.
2013 27 The Wakf (Amendment) Act, 2013 The whole.
The Second Schedule(See section 3)Amendments
Year No. Short title Amendments
2008 11 The Railways (Amendment) Act, 2008 In section 2,–
      (i) the words and figure "section 2 of" shall beomitted;
      (ii) after the brackets and words "(hereinafter referredto as the principal Act)", insert the words and figure "insection 2".
2008 22 The Indian Maritime University Act, 2008 In section 2, for the words "in all Statutes madehereunder", substitute the words "in the Statutes madethereunder".