Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5]

State of Punjab - Act

The Registration (Punjab Amendment) Act, 2000

PUNJAB
India

The Registration (Punjab Amendment) Act, 2000

Act 22 of 2000

  • Published on 27 November 2002
  • Commenced on 27 November 2002
  • [This is the version of this document from 27 November 2002.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Registration (Punjab Amendment) Act, 2000Punjab Act No. 22 of 2000[Dated 27th November, 2002]Department of Legal and Legislative Affairs, PunjabNo. 32-Leg/2000. - The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 20th November, 2000, and is hereby published for general information :-An Act further to amend the Registration Act, 1908, in its application to the State of Punjab.Be it enacted by the Legislature of the State of Punjab in the Fifty-one year of the Republic of India as follow :-

1. Short title and commencement.

(1)This Act may be called the Registration (Punjab Amendment) Act, 2000.
(2)It shall come into force at once.

2. Amendment of section 30 of Central Act 16 of 1908.

- In the Registration Act, 1908, in this application to the State of Punjab (hereinafter referred to as the principal Act), in Section 30,-
(i)in sub-section (1), the brackets and figure "(1)" shall be omitted; and
(ii)sub-section (2) shall be omitted

3. Omission of Section 67 of Central Act 16 of 1908.

- In the principal Act, Section 67 shall be omitted.