UTTAR PRADESH PUBLIC MONEYS (RECOVERY OF DUES) (AMENDMENT) ACT, 1992

Preamble - UTTAR PRADESH PUBLIC MONEYS (RECOVERY OF DUES) (AMENDMENT) ACT, 1992

THE UTTAR PRADESH PUBLIC MONEYS (RECOVERY OF DUES) (AMENDMENT) ACT, 1992

[Act No. 06 of 1992]

PREAMBLE

An Act further to amend the Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972.

It is hereby enacted in the Forty-third Year of the Republic of India as follows: --

Section 1 - Short title and commencement

(1)     This Act may be called the Uttar Pradesh Public Moneys (Recovery of Dues) (Amendment) Act, 1992.

 

(2)     It shall be deemed to have come into force on October 9, 1991.

 

Section 2 - Amendment of section 3 of U.P. Act no. 23 of 1972

In section 3 of the Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972, hereinafter referred to as the principal Act, in sub-section (1), after the words, "the Chairman of the Corporation, by whatever name called", the words "or such officer of the Corporation or Government Company as may be authorised in that behalf by the Managing Director or the Chairman" shall be inserted-

Section 3 - Repeal and saving

(1)     The Uttar Pradesh Public Moneys (Recovery of Dues) (Amendment) Ordinance, 1991 (U.P. Ordinance no. 39 of 1991) is hereby repealed.

 

(2)     Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act, as if the provisions of this Act were in force at all material times.