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Union of India - Act

The Repealing and Amending (Second) Act, 2017

UNION OF INDIA
India

The Repealing and Amending (Second) Act, 2017

Act 4 of 2018

  • Published on 5 January 2018
  • Commenced on 5 January 2018
  • [This is the version of this document from 5 January 2018.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Repealing and Amending (Second) Act, 2017(Act No. 4 of 2018)[Dated 5th January, 2018]Ministry of Law and Justice(Legislative Department)The following Act of Parliament received the assent of the President on the 5th January, 2018, and is hereby published for general information:-An Act to repeal certain enactments and to amend certain other enactments.Be it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Repealing and Amending (Second) Act, 2017.

2. Repeal of certain enactments.

- The enactments specified in the First Schedule are hereby repealed.

3. Amendment of certain enactments.

- The enactments specified in the Second Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.

4. Savings.

- The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.The First Schedule(See section 2)Repeals
Year Act No. Short title
1 2 3
    Central Acts
1850 XXI The Caste Disabilities Removal Act, 1850.
1857 VII The Madras Uncovenanted Officers Act, 1857.
1857 XXI The Howrah Offences Act, 1857.
1859 XII The Calcutta Pilots Act, 1859.
1862 III The Government Seal Act, 1862.
1873 XVI The North-Western Provinces Village and RoadPolice Act, 1873.
1875 XX The Central Provinces Laws Act, 1875.
1876 XIX The Dramatic Performances Act, 1876.
1879 XIV The Hackney-carriage Act, 1879.
1879 XIX The Raipur and Khattra Laws Act, 1879.
1881 XIII The Fort William Act, 1881.
1882 XXI The Madras Forest (Validation) Act, 1882.
1883 X The Bikrama Singh's Estates Act, 1883.
1886 XXI The Oudh Wasikas Act, 1886.
1888 III The Police Act, 1888.
1888 VIII The Indian Tolls Act, 1888.
1893 II The Porahat Estate Act, 1893.
1895 XV The Government Grants Act, 1895.
1897 VIII The Reformatory Schools Act, 1897.
1911 X The Prevention of Seditious Meetings Act, 1911.
1912 VII The Bengal, Bihar and Orissa and Assam LawsAct, 1912.
1917 XXV The Sir Currimbhoy Ebrahim Baronetcy(Amendment) Act, 1917.
1921 XVII The Cattle-trespass (Amendment) Act, 1921.
1931 XX The Sheriff of Calcutta (Powers of Custody)Act, 1931.
1932 XI The Public Suits Validation Act, 1932.
1932 XXIV The Bengal Suppression of Terrorist Outrages(Supplementary) Act, 1932.
1938 XX The Criminal Law Amendment Act, 1938.
1941 IV The Berar Laws Act, 1941.
1942 XVIII The Weekly Holidays Act, 1942.
1943 XXIII The War Injuries (Compensation Insurance) Act,1943.
1947 XVI The Trading with the Enemy (Continuance ofEmergency Provisions) Act, 1947.
1948 26 The Junagadh Administration (Property) Act,1948.
1949 51 The Requisitioned Land (Apportionment ofCompensation) Act, 1949.
1949 61 The Professions Tax Limitation (Amendment andValidation) Act, 1949.
1950 IV The Preventive Detention Act, 1950.
1950 L The Preventive Detention (Amendment) Act, 1950.
1950 67 The Cooch-Behar (Assimilation of Laws) Act,1950.
1951 3 The Part B States (Laws) Act, 1951.
1951 IV The Preventive Detention (Amendment) Act, 1951.
1951 51 The Railway Companies (Emergency Provisions)Act, 1951.
1951 66 The Part C States (Miscellaneous Laws)Repealing Act, 1951.
1951 70 The Displaced Persons (Debts Adjustment) Act,1951.
1952 1 The Part B States Marriages Validating Act,1952.
1952 XXXIV The Preventive Detention (Amendment) Act, 1952.
1952 LXI The Preventive Detention (Second Amendment)Act, 1952.
1954 4 The Abducted Persons (Recovery and Restoration)Amendment Act, 1954.
1954 7 The Government of Part C States (Amendment)Act, 1954.
1954 15 The Transfer of Evacuee Deposits Act, 1954.
1954 20 The Absorbed Areas (Laws) Act, 1954.
1954 36 The Chandernagore (Merger) Act, 1954.
1954 51 The Preventive Detention (Amendment) Act, 1954.
1955 19 The Commanders-in-Chief (Change in Designation)Act, 1955.
1955 30 The Abducted Persons (Recovery and Restoration)Continuance Act, 1955.
1956 4 The Bar Councils (Validation of State Laws)Act, 1956.
1956 50 The Indian Cotton Cess (Amendment) Act, 1956.
1956 65 The Abducted Persons (Recovery and Restoration)Continuance Act, 1956.
1956 88 The Representation of the People (MiscellaneousProvisions) Act, 1956.
1956 97 The Delhi Tenants (Temporary Protection) Act,1956.
1957 32 The Forward Contracts (Regulation) AmendmentAct, 1957.
1957 37 The Legislative Councils Act, 1957.
1957 54 The Preventive Detention (Continuance) Act,1957.
1959 24 The Pharmacy (Amendment) Act, 1959.
1960 31 The Tripura Municipal Law (Repeal) Act, 1960.
1960 47 The Bilaspur Commercial Corporation (Repeal)Act, 1960.
1960 48 The Mahendra Pratab Singh Estates (Repeal) Act,1960.
1960 53 The Tripura Excise Law (Repeal) Act, 1960.
1962 62 The Emergency Risks (Goods) Insurance Act,1962.
1962 63 The Emergency Risks (Factories) Insurance Act,1962.
1963 29 The Institutes of Technology (Amendment) Act,1963.
1963 56 The Delhi Development (Amendment) Act, 1963.
1964 23 The Delhi (Delegation of Powers) Act, 1964.
1965 50 The Goa, Daman and Diu (Absorbed Employees)Act, 1965.
1967 16 The Anti-Corruption Laws (Amendment) Act, 1967.
1969 41 The International Monetary Fund and Bank(Amendment) Act, 1969.
1971 65 The Asian Refractories Limited (Acquisition ofUndertaking) Act, 1971.
1971 68 The Uttar Pradesh Cantonments (Control of Rentand Eviction) (Repeal) Act, 1971.
1972 36 The Coking Coal Mines (Nationalisation) Act,1972.
1973 26 The Coal Mines (Nationalisation) Act, 1973.
1975 19 The All-India Services Regulations (Indemnity)Act, 1975.
1976 22 The Assam Sillimanite Limited (Acquisition andTransfer of Refractory Plant) Act, 1976.
1976 28 The Parliamentary Proceedings (Protection ofPublication) Repeal Act, 1976.
1976 76 The National Library of India Act, 1976.
1976 89 The Indian Iron and Steel Company (Acquisitionof Shares) Act, 1976.
1976 96 The Braithwaite and Company (India) Limited(Acquisition and Transfer of Undertakings) Act, 1976.
1977 16 The Disputed Elections (Prime Minister andSpeaker) Act, 1977.
1977 41 The Smith, Stainstreet and Company Limited(Acquisition and Transfer of Undertakings) Act, 1977.
1977 42 The Gresham and Craven of India (Private)Limited (Acquisition and Transfer of Undertakings) Act, 1977.
1978 13 The Hindustan Tractors Limited (Acquisition andTransfer of Undertakings) Act, 1978.
1978 42 The Bolani Ores Limited (Acquisition of Shares)and Miscellaneous Provisions Act, 1978.
1979 12 The Punjab Excise (Delhi Amendment) Act, 1979.
1980 58 The Bengal Chemical and Pharmaceutical WorksLimited (Acquisition and Transfer of Undertakings) Act, 1980.
1983 35 The Dangerous Machines (Regulation) Act, 1983.
1984 39 The Punjab Municipal (New Delhi Amendment) Act,1984.
1984 43 The Aluminium Corporation of India Limited(Acquisition and Transfer of Aluminium Undertaking) Act, 1984.
1984 57 The Bengal Immunity Company Limited(Acquisition and Transfer of Undertakings)Act, 1984.
1985 80 The Customs (Amendment) Act, 1985.
1987 36 The Brentford Electric (India) Limited(Acquisition and Transfer of Undertakings) Act, 1987.
1993 24 The National Thermal Power Corporation Limited,the National Hydroelectric Power Corporation Limited and theNorth-Eastern Electric Power Corporation Limited (Acquisitionand Transfer of Power Transmission Systems) Act, 1993.
1994 56 The Neyveli Lignite Corporation Limited(Acquisition and Transfer of Power Transmission System) Act,1994.
1999 6 The Delhi Development Authority (Validation ofDisciplinary Powers) Act, 1998.
1999 8 The Customs (Amendment) Act, 1998.
1999 49 The Copyright (Amendment) Act, 1999.
2000 20 The Direct-tax Laws (Miscellaneous) Repeal Act,2000.
2000 48 The Forfeiture (Repeal) Act, 2000.
2001 33 The Influx from Pakistan (Control) Repealing(Repeal) Act, 2001.
2001 36 The Indian Universities (Repeal) Act, 2001.
2001 37 The Auroville (Emergency Provisions) RepealAct, 2001.
2001 41 The Central Sales Tax (Amendment) Act, 2001.
2001 47 The Two-Member Constituencies (Abolition) andother Laws Repeal Act, 2001.
2002 57 The Mysore State Legislature (Delegation ofPowers) Repeal Act, 2002.
2002 65 The Countess of Dufferin's Fund (Repeal) Act,2002.
2002 66 The Prevention of Food Adulteration (Extensionto Kohima and Mokokchung Districts) Repeal Act, 2002.
2002 70 The Refugee Relief Taxes (Abolition) RepealAct, 2002.
2003 2 The Cable Television Networks (Regulation)Amendment Act, 2002.
2005 38 The Displaced Persons Claims and other LawsRepeal Act, 2005.
2005 44 The Immigration (Carriers' Liability) AmendmentAct, 2005.
2006 3 The Central Sales Tax (Amendment) Act, 2005.
2006 18 The National Commission for MinorityEducational Institutions (Amendment) Act, 2006.
2006 24 The Cess Laws (Repealing and Amending) Act,2006.
2006 29 The Taxation Laws (Amendment) Act, 2006.
2006 32 The Spirituous Preparations (Inter-State Tradeand Commerce) Control (Repeal) Act, 2006.
2006 46 The Produce Cess Laws (Abolition) Act, 2006.
2006 49 The Indian Rifles (Repeal) Act, 2006.
2007 24 The Mizoram University (Amendment) Act, 2007.
2007 39 The Competition (Amendment) Act, 2007.
2008 25 The Central Universities Laws (Amendment) Act,2008.
2009 39 The Competition (Amendment) Act, 2009.
2010 20 The National Commission for MinorityEducational Institutions (Amendment) Act, 2010.
2010 33 The Jharkhand Panchayat Raj (Amendment) Act,2010.
2012 27 The Copyright (Amendment) Act, 2012.
2012 31 The Central Educational Institutions(Reservation in Admission) Amendment Act, 2012.
    Ordinances made by the Governor-General
1941 VII The War Injuries Ordinance, 1941.
1942 XX The Collective Fines Ordinance, 1942.
1942 XLI The Armed Forces (Special Powers) Ordinance,1942.
1944 XXI The Public Health (Emergency Provisions)Ordinance, 1944.
1945 XXIV The War Gratuities (Income-tax Exemption)Ordinance, 1945.
1945 XXX The Secunderabad Marriage Validating Ordinance,1945.
1946 II The Bank Notes (Declaration of Holdings)Ordinance, 1946.
1946 VI The Criminal Law Amendment Ordinance, 1946.
1946 X The Termination of War (Definition) Ordinance,1946.
The Second Schedule(See section 3)Amendments
Year Act No. Short title Amendments
1 2 3 4
1951 69 The Plantations Labour Act, 1951 In section 43, sub-section (4) shall beomitted.
2016 2 The Juvenile Justice (Care and Protection ofthe Children) Act, 2015 In section 69, in sub-section (2), for words,brackets and letters "mentioned at (d) to (f)", thewords, brackets, letters and figure "mentioned at clauses(d) to (f) of sub-section (1)" shall be substituted.
2016 49 The Rights of Persons with Disabilities Act,2016 In section 76, after the word, brackets andletter, "clause (b)", the words, brackets and figure"of sub-section (1)" shall be inserted.