Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

HARYANA LEGISLATIVE ASSEMBLY SPEAKER'S PENSION AND MEDICAL FACILITIES (RETROSPECTIVE ENFORCEMENT) ACT, 1980

HARYANA LEGISLATIVE ASSEMBLY SPEAKER'S PENSION AND MEDICAL FACILITIES (RETROSPECTIVE ENFORCEMENT) ACT, 1980

HARYANA LEGISLATIVE ASSEMBLY SPEAKER'S PENSION AND MEDICAL FACILITIES (RETROSPECTIVE ENFORCEMENT) ACT, 1980

Preamble - HARYANA LEGISLATIVE ASSEMBLY SPEAKER'S PENSION AND MEDICAL FACILITIES (RETROSPECTIVE ENFORCEMENT) ACT, 1980

[1]THE HARYANA LEGISLATIVE ASSEMBLY SPEAKER'S PENSION AND MEDICAL FACILITIES (RETROSPECTIVE ENFORCEMENT) ACT, 1980

[Act No. 25 of 1980]

[ 29th July, 1980]

PREAMBLE

1

2

3

4

Year

No.

Short title

Whether repealed or otherwise affected by legislation

1980

25

The Haryana Legislative Assembly Speaker's Pension and Medical Facilities (Retrospective Enforcement) Act, 1980.

 

An Act to give retrospective effect to section 2 of the Haryana Legislative Assembly Speaker's Pension and Medical Facilities Act, 1976, as amended by Haryana Act 15 of 1980.

Be it enacted by the Legislature of the State of Haryana in the Thirty-first Year of the Republic of India as follows:-

Section 1 - Short title

This Act may be called the Haryana Legislative Assembly Speaker's Pension and Medical Facilities (Retrospective Enforcement) Act, 1980.

Section 2 - Retrospective enforcement

Section 2 of the Haryana Legislative Assembly Speaker's Pension and Medical Facilities Act, 1976, as amended by the Haryana Legislative Assembly Speaker's Pension and Medical Facilities (Amendment) Act, 1980 (Haryana Act 15 of 1980), shall be deemed to have come into force on the 12th day of February, 1976.

 

 




[1] For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.), dated the 15th July, 1980, page 1276.