Capital Issues (Control) Repeal Act, 1992
Act No. 26 of 1992
1468
[18th August, 1992]
An Act to repeal the Capital Issues (Control) Act, 1947.
BE it enacted by Parliament in the Forty-third Year of the Republic of India as follows:-
1. Short title and Commencement.- (1) This Act may be called the Capital Issues (Control) Repeal Act, 1992.
(2) It shall be deemed to have into force on the 29th day of May, 1992.
2. Definitions.- In this Act, "appointed day" means the 29th day of May, 1992.
3. Repeal of Act 29 of 1947.- On the appointed day, the Capital Issues (Control) Act, 1947 shall stand repealed.
4. Repeal and saving.- (1) The Capital Issues (Control) Repeal Ordinance, 1992 (Ord. 9 of 1992) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under this Act.
