Section 3 — Amendment of certain enactments.

The Repealing and Amending Act, 2015
The enactments specified in the Second Schedule are hereby amended to the extent and the manner mentioned in the fourth column thereof.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.