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State of Maharashtra - Act

The Maharashtra Khadi And Village Industries Act, 1960

MAHARASHTRA
India

The Maharashtra Khadi And Village Industries Act, 1960

Act 19 of 1960

  • Published in Gazette 19 on 11 April 1960
  • Assented to on 11 April 1960
  • Commenced on 11 April 1960
  • [This is the version of this document as it was from 24 October 1960 to None.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Registration (Maharashtra Amendment) Act, 1960(Maharashtra Act No. 19 of 1960)[Dated 24th October, 1960]For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1960, Part V, p. 22.An Act further to amend the Indian Registration Act, 1908, in its application to the State of Maharashtra.Whereas it is expedient further to amend the Indian Registration Act, 1908, in its application to the State of Maharashtra, for the purpose hereinafter appearing; It is hereby enacted in the Eleventh Year of the Republic of India as follows :-

1. Short title.

- This Act may be called the Indian Registration (Maharashtra Amendment) Act, 1960.

2. Amendment of section 17 of Act XVI of 1908.

- In section 17 of the Indian Registration Act, 1908, in sub-section (2), in clause (x),-
(a)after the words and figures 'Agriculturists Loans Act, 1884" the following shall be inserted, namely :-
"or under the Bombay Non-Agriculturists' Loans Act, 1928,".
(b)for the words "under that Act" the words "under either of those Acts" shall be substituted.