This Repealing and Amending Act has been promulgated by Parliament of India in the year 2019. An Act to repeal certain enactments and to amend certain other enactments. This statute has 4 Sections and it contains provisions like Repeal of certain enactments, Amendment of certain enactments, Savings.
| Act Number: | 31 |
| Enactment Date: | 2019-08-08 |
| Act Year: | 2019 |
| Short Title: | The Repealing and Amending Act, 2019 |
| Long Title: | An Act to repeal certain enactments and to amend certain other enactments. |
| Ministry: | Ministry of Law and Justice |
| Department: | Legislative Department |
| Enforcement Date: | 08-08-2019 |
Repealing and Amending Act, 2019 (PDF File)
1. Short title.
2. Repeal of certain enactments.
3. Amendment of certain enactments.
4. Savings.
[Dated 8.8.2019.]
An Act to repeal certain enactments and to amend certain other enactments.
Be it enacted by Parliament in the Seventieth Year of the Republic of India as follows: -
1. Short title. - This Act may be called the Repealing and Amending Act, 2019.
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 - The enactments specified in the First Schedule are hereby repealed.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 specified 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 - The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;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the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;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 |
|
1850 |
XII |
The Public Accountants' Defaults Act, 1850. |
|
1881 |
XI |
The Municipal Taxation Act, 1881. |
|
1892 |
X |
The Government Management of Private Estates Act, 1892. |
|
1956 |
69 |
The Terminal Tax on Railway Passengers Act, 1956. |
|
1958 |
56 |
The Himachal Pradesh Legislative Assembly (Constitution and Proceedings) Validation Act, 1958. |
|
1960 |
22 |
The Cotton Transport (Amendment) Act, 1960. |
|
1963 |
1 |
The Hindi Sahitya Sammelan (Amendment) Act, 1963. |
|
1963 |
35 |
The Dramatic Performances (Delhi Repeal) Act, 1963. |
|
1964 |
10 |
The Public Employment (Requirement as to Residence) Amendment Act, 1964. |
|
1968 |
49 |
The Delhi and Ajmer Rent Control (Nasirabad Cantonment Repeal) Act, 1968. |
|
1973 |
56 |
The Alcock Ashdown Company Limited (Acquisition of Undertakings) Act, 1973. |
|
1976 |
55 |
The Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Cess Act, 1976. |
|
1976 |
61 |
The Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund Act, 1976. |
|
1976 |
62 |
The Beedi Workers Welfare Fund Act, 1976. |
|
1980 |
68 |
The Tea (Amendment) Act, 1980. |
|
1981 |
62 |
The Aligarh Muslim University (Amendment) Act, 1981. |
|
1982 |
63 |
The Road Transport Corporations (Amendment) Act, 1982. |
|
1983 |
41 |
The Transformers and Switchgear Limited (Acquisition and Transfer of Undertakings) Act, 1983. |
|
1988 |
22 |
The Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Amendment Act, 1988. |
|
1999 |
3 |
The High Denomination Bank Notes (Demonetisation) Amendment Act, 1998. |
|
2001 |
39 |
The Motor Vehicles (Amendment) Act, 2001. |
|
2001 |
48 |
The Registration and Other Related Laws (Amendment) Act, 2001. |
|
2002 |
16 |
The Institutes of Technology (Amendment) Act, 2002. |
|
2002 |
43 |
The Delhi University (Amendment) Act, 2002. |
|
2007 |
3 |
The Dalmia Dadri Cement Limited (Acquisition and Transfer of Undertakings) Amendment Act, 2006. |
|
2007 |
28 |
The Central Road Fund (Amendment) Act, 2007. |
|
2009 |
21 |
The Prevention of Money-laundering (Amendment) Act, 2009. |
|
2009 |
22 |
The Central Industrial Security Force (Amendment) Act, 2009. |
|
2009 |
38 |
The Central Universities (Amendment) Act, 2009. |
|
2010 |
3 |
The Civil Defence (Amendment) Act, 2009. |
|
2011 |
6 |
The Repatriation of Prisoners (Amendment) Act, 2011. |
|
2011 |
14 |
The Customs (Amendment and Validation) Act, 2011. |
|
2012 |
28 |
The National Institutes of Technology (Amendment) Act, 2012. |
|
2012 |
34 |
The Institutes of Technology (Amendment) Act, 2012. |
|
2014 |
8 |
The Governors (Emoluments, Allowances and Privileges) Amendment Act, 2014. |
|
2014 |
9 |
The National Institute of Technology, Science Education and Research (Amendment) Act, 2014. |
|
2014 |
19 |
The Andhra Pradesh Reorganisation (Amendment) Act, 2014. |
|
2014 |
20 |
The Telecom Regulatory Authority of India (Amendment) Act, 2014. |
|
2014 |
31 |
The Merchant Shipping (Amendment) Act, 2014. |
|
2014 |
32 |
The Merchant Shipping (Second Amendment) Act, 2014. |
|
2014 |
39 |
The National Capital Territory of Delhi Laws (Special Provisions) Second (Amendment) Act, 2014. |
|
2015 |
2 |
The Public Premises (Eviction of Unauthorised Occupants) Amendment Act, 2015. |
|
2015 |
3 |
The Motor Vehicles (Amendment) Act, 2015. |
|
2015 |
5 |
The Insurance Laws (Amendment) Act, 2015. |
|
2015 |
10 |
The Mines and Minerals (Development and Regulation) Amendment Act, 2015. |
|
2015 |
12 |
The Andhra Pradesh Reorganisation (Amendment) Act, 2015. |
|
2015 |
14 |
The Regional Rural Banks (Amendment) Act, 2015. |
|
2015 |
16 |
The Warehousing Corporations (Amendment) Act, 2015. |
|
2015 |
21 |
The Companies (Amendment) Act, 2015. |
|
2016 |
10 |
The Election Laws (Amendment) Act, 2016. |
|
2016 |
13 |
The High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016. |
|
2016 |
25 |
The Mines and Minerals (Development and Regulation) Amendment Act, 2016. |
|
2016 |
42 |
The National Institute of Technology, Science Education and Research (Amendment) Act, 2016. |
|
2016 |
45 |
The Central Agricultural University (Amendment) Act, 2016. |
|
2016 |
48 |
The Taxation Laws (Second Amendment) Act, 2016. |
|
2017 |
19 |
The National Institute of Technology, Science Education and Research (Amendment) Act, 2017. |
|
2017 |
21 |
The Collection of Statistics (Amendment) Act, 2017. |
|
2017 |
25 |
The Indian Institutes of Information Technology (Amendment) Act, 2017. |
The Second Schedule
(See section 3)
Amendments
|
Year |
Act No. |
Short title |
Amendments |
|
1 |
2 |
3 |
4 |
|
1961 |
43 |
The Income-tax Act, 1961 |
In section 54GA, in the Explanation to sub-section (1), in clause (a), after the word, brackets, letters "clause (za)", the words and figure "of section 2" shall be inserted. |
|
2017 |
33 |
The Indian Institutes of Management Act, 2017 |
(i) in section 3, in clause (f), for the words '"Director", means', the words '"Director" means' shall be substituted; |
|
(ii) in section 36, in sub-section (1), for the word "Ordinance", the word "Ordinances" shall be substituted. |
