Capital Issues (Control) Repeal Act, 1992
1. Short title and Commencement. 2. Definitions. 3. Repeal of Act 29 of 1947. 4. Repeal and saving.
Capital Issues (Control) Repeal Act, 1992
Act 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:-
- 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.
- Definitions.-In this Act, "appointed day" means the 29th day of May, 1992.
- Repeal of Act 29 of 1947.-On the appointed day, the Capital Issues (Control) Act, 1947 shall stand repealed.
- Repeal and saving.-(1) The Capital Issues (Control) Repeal Ordinance, 1992 (Ord. 9 of 1992) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under this Act.
