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Union of India - Act

Capital Issues (Control) Repeal Act, 1992

UNION OF INDIA
India

Capital Issues (Control) Repeal Act, 1992

Act 26 of 1992

  • Published on 18 August 1992
  • Commenced on 18 August 1992
  • [This is the version of this document from 18 August 1992.]
  • [Note: The original publication document is not available and this content could not be verified.]
Capital Issues (Control) Repeal Act, 1992Act No. 26 of 1992

1468.

[18th August, 1992]An Act to repeal the Capital Issues (Control) Act, 1947.BE it enacted by Parliament in the Forty-third Year of the Republic of India as follows:-

1. Short title and Commencement.-

(1)This Act may be called the Capital Issues (Control) Repeal Act, 1992.
(2)It shall be deemed to have into force on the 29th day of May, 1992.

2. Definitions.-

In this Act, "appointed day" means the 29th day of May, 1992.

3. Repeal of Act 29 of 1947.-

On the appointed day, the Capital Issues (Control) Act, 1947 shall stand repealed.

4. Repeal and saving.-

(1)The Capital Issues (Control) Repeal Ordinance, 1992 (Ord. 9 of 1992) is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under this Act.