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Union of India - Act

The Indian Railways (Amendment) Act, 1983

UNION OF INDIA
India

The Indian Railways (Amendment) Act, 1983

Act 44 of 1983

  • Published in Gazette of India on 25 December 1983
  • Not commenced
  • [This is the version of this document from 25 December 1983.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Indian Railways Act, 1890.BE it enacted by Parliament in the Thirty-fourth Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Indian Railways (Amendment) Act, 1983.

2. [Amendment of section 82A.] Rep. by the Repealing and Amending Act, 1988 (19 of 1988), s. 2 and the First Schedule (w.e.f. 31-3-1988).

3. [Amendment of section 82B.]Rep. by the s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

4. [Amendment of section 82C.] Rep. by the s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

5. Validation.-

Any action or thing taken or done or purported to have been taken or done under the principal Act before the commencement of this Act, shall be deemed to be, and to have always been, as validly and effectively taken or done as if the amendments made in the principal Act by sections 3 and 4 had been in force at all material times.