Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bilaspur Commercial Corporation (Repeal) Act, 1960 47 of 1960 CONTENTS 1. Short Title And Commencement 2. Definitions 3 . Repeal Of Bilaspur Commercial Corporation Act, 2005 Bikrami And Dissolution Of Bilaspur Commercial Corporation 4. Consequential Provisions Bilaspur Commercial Corporation (Repeal) Act, 1960 47 of 1960 An Act to repeal the Bilaspur Commercial Corporation Act, 2005 Bikrami and to provide for certain matters incidental thereto. [18th December, 1960] BE it enacted by Parliament in the Eleventh Year of the Republic of India as follows:-- 1. Short Title And Commencement :- (1) This Act may be called the Bilaspur Commercial Corporation (Repeal) Act, 1960. ( 2 ) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint. 1. w.e.f. 1-4-1961 (See G.S.R. 419, dated 1-4-1961, Gaz. of I, Part II, Sec. 3 (i), page 528). 2. Definitions :- In this Act, unless the context otherwise requires,-- (a) "appointed day" means the date on which this Act comes into force; (b) "Corporation" means the Bilaspur Commercial Corporation established under sub-section (1) of section 3 of the Bilaspur Commercial Corporation Act, 2005 Bikrami (Bilaspur Act I of 2005 Bikrami). 3. Repeal Of Bilaspur Commercial Corporation Act, 2005 Bikrami And Dissolution Of Bilaspur Commercial Corporation :- On the appointed day, the Bilaspur Commercial Corporation Act, 2005 Bikrami shall stand repealed, and the Corporation shall stand dissolved. 4. Consequential Provisions :- On the dissolution of the Corporation,- (a) all properties, funds and dues which are vested in, or realisable by, the Corporation shall vest, in and be realisable by, the Central Government; and (b) all liabilities which are enforceable against the Corporation shall be enforceable only against that Government.