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Union of India - Act

National Commission for Backward Classes (Repeal) Act, 2018

UNION OF INDIA
India

National Commission for Backward Classes (Repeal) Act, 2018

Act 24 of 2018

  • Published on 14 August 2018
  • Commenced on 14 August 2018
  • [This is the version of this document from 14 August 2018.]
  • [Note: The original publication document is not available and this content could not be verified.]
National Commission for Backward Classes (Repeal) Act, 2018(Act No. 24 of 2018)[Dated 14.8.2018.]The following Act of Parliament received the assent of the President on the 14th August, 2018, and is hereby published for general information:-An Act to repeal the National Commission for Backward Classes Act, 1993.Be it enacted by Parliament in the Sixty-ninth Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the National Commission for Backward Classes (Repeal) Act, 2018.
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Repeal and savings.

(1)The National Commission for Backward Classes Act, 1993, (27 of 1993) is hereby repealed and the National Commission for Backward Classes constituted under sub-section (1) of section 3 of the said Act shall stand dissolved.
(2)The repeal of the National Commission for Backward Classes Act, 1993, (27 of 1993 shall, however, not affect,-
(i)the previous operation of the Act so repealed or anything duly done or suffered thereunder; or
(ii)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed; or
(iii)any penalty, confiscation or punishment incurred in respect of any contravention under the Act so repealed; or
(iv)any proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, confiscation or punishment as aforesaid, and any such proceeding or remedy may be instituted, continued or enforced, and any such penalty, confiscation or punishment may be imposed or made as if that Act had not been repealed.
(3)The mention of the particular matters referred to in sub-section (2) shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897 (10 of 1897) with regard to the effect of repeal.