Section 2 in The U.P. Control of Supplies (Temporary Powers) Act, 1953
2. Re-enactment of U.P. Control of Supplies (Temporary Powers) Act, 1947.
- The provisions of the UP Control of Supplies (Temporary Powers) Act, 1947 (hereinafter called the Principal Act) set out in the Schedule hereto are hereby re-enacted and shall remain in force until the twenty-fifth day of January, [1967] [Substituted by U.P. Act No. VI of 1964, vide Section 2 (w.e.f. 12-3-1964).] and the provision of Section 6 of the U P. General Clauses Act, 1904 shall apply on the expiry of the said Act as if it had then been repealed by an U P. Act.
