The Tripura Protection of Interest of Depositors (in Financial Establishment) (Repeal) Act, 2022

THE TRIPURA ACT NO.8 OF 2022
TRIPURAPROTECTIONOFINTERESTOFDEPOSITORS
(INFINANCIALESTABLISHMENT)(REPEAL)ACT,2022
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PUBLISHEDIN THEEXTRAORDINARYISSUE
OFTHETRIPURAGAZETTE
Agarta/a, Monday, May 30, 2022 A. D., Jyaisthll9, 19411S. E.
Government of Tripura
Law Department
Secretariat: Agartala
No.F.8(U)-LawlLeg-1I2022/ Dated, Agartala, the 23rd May, 2022.
NOTIFICATION
ThefollowingActoftheTripuraLegislativeAssemblyreceivedtheassentofthe
GovernorofTripuraonthe20thMay,2022andisherebypublishedforGeneralinformation.
..

TheTripuraActNo.8of2022
TRIPURAPROTECTIONOFINTERESTOFDEPOSITORS
(INFINANCIALESTABLISHMENT)(REPEAL)ACT,2022
AN
ACT
to repealtheTripuraProtectionofInterestofDepositors(In
FinancialEstablishment)Act,2000.
WHEREAS,the Parliamenthas enactedthe "Banningof
UnregulatedDepositSchemesAct,2019"(BUDSAct,2019)and
sincealltherelevantprovisionsofthe"TripuraProtectionofInterest
of Depositors(In FinancialEstablishment)Act,2000"havebeen
coveredintheBanningofUnregulatedDepositSchemesAct,2019,it
is notrequiredto continuewiththeexistingTripuraProtectionof
InterestDepositor(InFinancialEstablishment)Act,2000andassuch
itisexpedienttorepealtheTripuraProtectionofInterestofDepositors
(InFinancialEstablishment)Act,2000(TheTripuraActNo.6of
2000);
BE it enactedby the TripuraLegislativeAssemblyin the
seventy-forthyearoftheRepublicofIndiaasfollows:-
1. Shorttitle,extent
andcommencement
(1~ ThisActmaybecalled"TheTripuraProtectionofInterestofDepositors
(InFinancialEstablishment)(Repeal)Act,2022".
(2).ItshallcomeintoforceonthedateofitspublicationintheTripura
Gazette.
:. RepealandSavings (1).TripuraProtectionof Interestof Depositors(In Financial.
Establishment)Act,2000(TheTripuraActNo.6of 2000)is
herebyrepealed;
2

-$d.
(SOPAN CHAUDHURI)
Deputy Secretary, Law
Government of Tripura
(2) Notwithstandingsuchrepeal,anythingdoneoranyactiontakenor
anydocumentor instrumentexecutedundertheAct,so repealed
shallbe deemedto havebeenvalidlydoneor takenor executed
underthecorrespondingprovisionsofthisActandsuchrepealshall
notprejudiceor affectthegeneralapplicationof section6 ofthe
GeneralClausesAct,1897:
3

Printed by
The Monaqer, Tripura Government Press,
Agartala.
TGPA--31-0S-2022--S0--J.c. No. 24948.

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