MEGHALAYA REGULATION OF THE GAME OF ARROW SHOOTING AND THE SALE OF TEER TICKETS (AMENDMENT) ACT, 2019

Preamble - MEGHALAYA REGULATION OF THE GAME OF ARROW SHOOTING AND THE SALE OF TEER TICKETS (AMENDMENT) ACT, 2019

THE MEGHALAYA REGULATION OF THE GAME OF ARROW SHOOTING AND THE SALE OF TEER TICKETS (AMENDMENT) ACT, 2019

[Act No. 09 of 2019]

[09th October, 2019]

PREAMBLE

An Act further to amend the Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets Act, 2018 (Act No. 12 of 2018)

Be it enacted by the Legislature of the State of Meghalaya on the Seventieth year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets (Amendment) Act, 2019.

 

(2)     It shall come into force with immediate effect.

Section 2 - Amendment of Section 6

In sub-section (1) of Section 6 of the Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets Act, 2018, for the words and figures "1000 feet or 300 meters", the words and figures "100 meters" shall be substituted.

Section 3 - Repeal and Saving

(1)     The Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets (Amendment) Ordinance, 2019 is hereby repealed.

 

(2)     Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the provisions of this Act.