Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CAPITAL ISSUES (CONTROL) REPEAL ACT, 1992 26 of 1992 [18th August, 1992] CONTENTS 1. Short title and commencement 2. Definition 3. Repeal of Act 29 of 1947 4. Repeal and saving CAPITAL ISSUES (CONTROL) REPEAL ACT, 1992 26 of 1992 [18th August, 1992] An Act to repeal the Capital Issues (Control) Act, 1947 Be it enacted by Parliament in the Forty-third Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Capital Issues (Control) Repeal Act, 1992. (2) It shall be deemed to have come into force on the 29th day of May, 1992. NOTES Commencement of Act.-There are two ways of the laws coming into operation. One way that in the law itself it is laid down that it shall come into force on a particular day. If that is not provided in the Act, then the Act comes into operation on the date of assent. Chandrasekhar Singh v. State of Orissa, (1967) 33 Cut LT 263. 2. Definition :- In this Act, "appointed day" means the 29th day of May, 1992. 3. Repeal of Act 29 of 1947 :- On the appointed day, theCapital Issues (Control) Act, 1947shall stand repealed. 4. Repeal and saving :- (1) Capital Issues (Control) Repeal Ordinance, 1992 (Ord. 9 of 1992) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under this Act