The Gujarat Repealing Act, 2006.

Extra No. 2 REGISTERED No. G/GNR/2 
© 
mbe <!?ujarat <!?obernment ~a?ette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
Vol. XLVIll THURSDAY , MARCH 2, 2006/PHALGUNA 11, 1927 
Separate paging is given to this Part in order that it may be filed as a Separate Compilation. 
PART IV 
Acts of the Gujarat Legislature and Ordinances promulgated 
and Regulation s made by the Governor. 
(The Following Act of the Gujarat Legislature,,having been assented to by the Governor 
on the 2nd March, 2006 is hereby published for general information.) 
S.S.PARMAR, 
Secretary to the Government of Gujarat, 
Legislative and Parliamentary Affairs Department. 
GUJARAT ACT NO. 2 OF 2006. 
(First published, after having received the assent of the Governor in the "Gujarat 
Government Gazette", on the 2nd March, 2006). 
AN ACT 
to repeal certain ActS. 
WHEREAS, it is expedient to repeal certain obsolete Acts; 
It is hereby enacted in the Fifty-seventh Year of the Republic of 
India as follows :-
l. This Act may be called the Gujara t Repealing Act, 2006. 
2. The Acts spec ified in the Schedule are hereby repealed. 
IV·Ex-2·1 2-1 
Short title. 
Repeal of certain 
Acts. 
2-2 
Sr. 
No. 
1. 
2. 
3. 
GUJARAT GOVERNMENT GAZETTE EX. 2-3-2006 [PART-rv 
SCHEDULE 
(See section 2 ) 
Short title of the Act 
The Act for A voiding Wagers 
(Amendment) Act, 1865. 
The Bombay Race -courses 
Licensing Act, 1912. 
The Bombay Abolition of 
WhiEEing Act, 1957. 
Year 
1865 
1912 
1957 
Government Central Press, Gandhinagar. 
No. 
Born.ill 
Born. IIl 
Bom.XXXIX 

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