Raw Jute (Central Jute Board and Miscellaneous Provisions) Repealing Act,1952 (PDF) Raw Jute (Central Jute Board And Miscellaneous Provisions) Repealing Act, 1952 1. Short title. 2. Repeal of West Bengal Act 6 of 1951. 3. Protection. The Raw Jute (Central Jute Board And Miscellaneous Provisions) Repealing Act, 1952
West Bengal Act 15 of 1952
WB570
[5th August, 1952.]
An Act to repeal the Raw Jute (Central Jute Board and Miscellaneous Provisions) Act, 1951.
Whereas it is expedient to repeal the Raw Jute (Central Jute Board and Miscellaneous Provisions) Act, 1951;
It is hereby enacted as follows :-
- Short title.- This Act may be called the Raw Jute (Central Jute Board and Miscellaneous Provisions) Repealing Act, 1952.
- Repeal of West Bengal Act 6 of 1951.- The Raw Jute (Central Jute Board and Miscellaneous Provisions) Act, 1951, is hereby repealed.
- Protection.- (1) Notwithstanding the repeal of the Raw Jute (Central Jute Board and Miscellaneous Provisions) Act, 1951, no suit or other legal proceeding shall lie against the State Government and no suit, prosecution or other legal proceeding shall lie against any person for anything which was in good faith done, or intended to be done, under that Act or any rules made thereunder while that Act was in force.
(2) The provisions of sub-section (1) shall be in addition to and not in derogation of the provisions of section 8 of the Bengal General Clauses Act, 1899.
