The UTTAR PRADESH (FOURTH) REPEALING ACT, 2021

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No.1094(2)/LXXIXV1211ka3421,DatedLucknow,December24,202]INpursuanceoftheprovisionsofclause(3)ofArticle348oftheConstitutionofIndia,theGovernorispleasedtoorderthepublicationofthefollowingEnglishtranslationoftheUttarPradesh(Chaturth)NirsanAdhiniyam,2021(UttarPradeshAdhiniyamSankhya36of2021)aspassedbytheUttarPradeshLegislatureandassentedtobytheGovernoronDecember24,2021.TheVidhayiAnubhag-1isadministrativelyconcernedwiththesaidAdhiniyam.THEUTTARPRADESH(FOURTH)REPEALINGACT,2021(U.P.Actno.36of2021)(AspassedbytheUttarPradeshLegislature)ANACTtorepealcertainenactmentsthathavebecomeobsoleteandredundantintherecentlimes.IvISHEREBYenactedintheSeventy-secondYearoftheRepublicofIndiaasfollows:-1,ThisActmaybecalledtheUttarPradesh(Fourth)RepealingAct,202].Shorttitle4
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4 DaeWasSSM24fara,202)"Repeal 2.TheenactmentsspecifiedintheSchedulebelowareherebyrepealed.enactmentsSavings 3.TherepealbythisActofanyenactmentshallnot,-(a)affectanyotherenactmentinwhichtherepealedenactmenthasbeenapplied,incorporatedorreferredto;(b)affectthevalidity,invalidity,effectorconsequencesofanythingalreadydoneorsufferedoranyright,title,obligationorliabilityalreadyacquired,accruedorincurredoranyremedyorproceedinginrespectthereof,oranyrelease'ordischargeoforfromanydebt,penalty,obligation,liability,claimordemand,oranyindemnityalreadygranted,ortheproofofanypastactorthing;(c)affectanyprincipleorruleoflaw,orestablishedjurisdiction,formorcourseofpleading,practiceorprocedure,orexistingusage,custom,privilege,restriction,exemption,officeorappointment,notwithstandingthatthesamerespectivelymayhavebeeninanymanneraffirmedorrecognizedorderivedby,inorfromanyenactmentherebyrepealed;(d)reviveorrestoreanyjurisdiction,office,custom,liability,right,title,privilege,restriction,exemption,usage,practice,procedureorothermatterorthingnotnowexistingorinforce;(e)affecttheaudit,examination,accounting,investigation,inquiryor
couldbetaken,and,orcontinuedasifthesaidenactmentsarenotrepealedbythisAct.
SCHEDULE(Seesection2)Actsbeingrepealed! TheUnitedProvincesFamineReliefFundAct,1936(U.P.Actno.10of1936)2 TheKumaunAnimalTransportControl(Amendment)Act,1950(U.P.Actno.5of1950)3 TheUttarPradeshFamineReliefFund(Amendment)Act,1952(U.P.Actno.8of1953)4TheUttarPradeshFamineRelief.Fund(Amendment)Act,1961(U.P.Actno.19of1961)5 TheUttarPradeshPost-GraduateMedicalEducation(ReservationforScheduledCastes,ScheduledTribesandOtherBackwardClasses)Act,1997(U.P.Actno.14of§997)6TheUttarPradeshPost-GraduateMedicalEducation(ReservationforScheduledCastes,ScheduledTribesandOtherBackwardClasses)(Amendment)Act,1999(U.P.Actno.9of1999)7 TheKingGeorge'sMedica!University(Amendment)Act,2004(U.P.Actno.4of2004)8 TheUttarPradeshKingGeorge'sUniversityofDentalScience(Amendment)Act,2006(U.P.Actno.6of2006)9TheUttarPradeshKingGeorge'sUniversityofDentalScience(Repeal)Act,2007(U.P.Actno.7of2007){0TheUttarPradeshRura!InstituteofMedicalSciencesandResearch,Saifai(Amendment)Act,2009(U.P.Actno.13of2010)$1TheUttarPradeshRuralInstituteofMedicalSciencesandResearch,Saifai(Amendment)Act,2013(U.P.Actno.20of2013)
andsuchaudit,examination,accounting,investigation,inquiryoractionfeanyotheractiontakenortobetakeninrelationtheretobyanyauthority
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STATEMENTOFOBJECTSANDREASONSThisBillisoneofthoseperiodicalmeasuresbywhichenactmentswhichhaveceasedtobeinforceorhavebecomeobsolete,arerepealed.onrecommendationoftheStateLawCommission,andinordertoreduceregulatorycomplianceburdentofacilitateeaseofdoingbusinessforcitizensandindustriesandwiththeobjectiveofdecriminalization,ithasbeendecidedtorepealenactmentswhichhavebecomeredundantandobsoleteinpresenttimesorretentionwhereofasseparateActsisunnecessary,byintroducingaBillintheyear2021,intheStateLegislature.afterobtainingtheconsentoftheAdministrativeDepartmentsrelatedtherewith.TheUttarPradesh(Fourth)RepealingBill,2021isintroducedaccordingly.
Byorder,ATULSRIVASTAVA,PramukhSachiv.
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