The KERALA ESSENTIAL ARTICLES CONTROL (TEMPORARY POWERS) CONTINUANCE ACT, 1979

ACT 5 OF 1979
THE KERALA ESSENTIAL  ARTICLES CONTROL (TEMPORARY
POWERS)  CONTINUANCE ACT, 1979* 
An Act further to continue the Kerala Essential Articles Control (Temporary
Powers) Act, 1961.
Preamble.—WHEREAS it is expedient to continue the Kerala Essential
Articles Control (Temporary Powers) Act, 1961, for a further period;
BE it enacted in the Thirtieth Year of the Republic of India as follows:—
1.  Short title .— This Act may be called the  Kerala Essential Articles
Control (Temporary Powers) Continuance Act, 1979.
2. Amendment of section 1.—In sub-section (3) of section 1 of the  Kerala
Essential  Articles  Control  (Temporary  Powers)  Act,  1961  (3  of  1962)
(hereinafter referred to as the Principal Act), for the words “seventeen years”,
the words “twenty years” shall be substituted.
3.  Repeal  and  saving.—(1)  The  Kerala  Essential  Articles  Control
(Temporary  Powers)  Continuance  Ordinance,  1979  (1  of  1979),  is  hereby
repealed. 
(2) Notwithstanding such repeal, anything done or any action taken
under the principal Act as amended by the said Ordinance shall be deemed to
have been done or taken under  the principal Act as amended by this Act as if
this Act had come into force on the 16th day of January, 1979.
____
* Received the assent of the President on the 27 th day of March, 1979 and published in the Kerala
Gazette Extraordinary No. 226  dated 29th March, 1979.

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