The Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Re-Enacting Act, 1956

 
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The Tamil Nadu Essential Articles Control and Requisitioning (Temporary 
Powers) Re-Enacting Act, 1956 
 
Act 6 of 1956 
 
 
 
 
 
 
 
 
Keyword(s): 
Re Enacting Act 
 

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?"?598 .Essential Articles Control and [I956 : T. N. Aa V1 
Requisitioning (Temporary Powers) Re-enacting $2;. * * '- .- 
avings. 3. Anything done or any action taken (including a4 
rule or order made, notification issued, decision, award or 
.. direction given, proceeding taken, liability or penalty 
. . illcurred and punishment a warded) under the provisions 
: of the said Act- 
(a) as in force immediately bsfore its expiry ; GT 
(b) on ors ai'rer the 26th day of Janu'ary 1956, and 
. before the date of publication of this Act in the *Fort St. 
George Gazette, on the footin" e that the said Act Was in 
folce st the rel~vant time, 
I.. shall be dzqme 1 to have been done-or taken under the cor- 
iespbnding provisions of the said Act as hereby re-enacted: 
' , .. ; 
* . Provided that nothing contain-d in this section shal! 
kend.er any person liable to any punishment whatsoever b) 
riason of anything done or omitl~d to be  do^: by him 
con~rary to tht: provisions of tl~: ssid Act on or after the 
26th day of Janu!?.ry 1956, and before the date of public3tion 
of this Act in the Fort St. George Gazette.* 

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