Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT COTTON GINNING AND PRESSING FACTORIES (GUJARAT UNIFICATION AND AMENDMENT) ACT, 1968 23 of 1968 [19th November, 1966]] CONTENTS 1. Short title and commencement 2. Extension of certain amendments to Saurashtra and Kutch Areas 3. Definition 4-20. . 21. Savings GUJARAT COTTON GINNING AND PRESSING FACTORIES (GUJARAT UNIFICATION AND AMENDMENT) ACT, 1968 23 of 1968 [19th November, 1966]] An Act to provide for uniformity in the law relating to regulation of Cotton Ginning and Factories in the whole of the State of Gujarat and for certain other matters. It is hereby enacted in the Nineteenth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Cotton Ginning and Pressing Factories (Gujarat Unification and Amendment) Act, 1968. (2) It shall come Into force on the such date as the State Government may by notification in the Official Gazette appoint 1 1. The State Government has appointed 9th December, 1968, as the date on which the above Act has come Into force. See G.G.G., Pt. IV-B, dated 12.12.1968, p. 1193. 2. Extension of certain amendments to Saurashtra and Kutch Areas :- (1) All amendments made by any law in the provisions of Cotton Ginning and Pressing Factories Act, 1925 (12 of 1925), (whether by way of modifications thereto, substitutions thereof, deletion therefrom, insertions therein, additions thereto or otherwise) in the application of the said Act exclusively to the Saurashtra or Kutch Area of the State of Gujarat shall cease to have effect and each such law shall stand repealed. (2) All amendments made to the said Act in its application to the Bombay area of the State of Gujarat and in force at the commencement of this Act shall be deemed to be extended to, and b e in force in, the Saurashtra and Kutch area of the State of Gujarat and the relevant provisions of the said Act shall be deemed to be amended (whether by way of modifications thereto, substitution thereof, deletions therefrom, insertions therein, additions or otherwise) accordingly. 3. Definition :- In the provisions hereinafter appearing in this Act, the expression "the principal Act" means the Cotton Ginning and Pressing Factories Act, 1925 (12 of 1925), in its application to the entire State of Gujarat. 4-20. . :- Amendments made by these sections have been incorporated in the principal Act. hence they are not reproduced here again. 21. Savings :- (1) The repeal of any law for this Act shall not effect- (a) the previous operation of the law so repealed or anything duly done or suffered thereunder; (b) any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed: (c) any penalty, forfeiture or punishment incurred in respect of any offence committed against any of the provisions of the law so repealed; or (d) any investigation, legal proceeding or. remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; (2) Subject to the preceding sub-section, anything done or any action taken under any of the provisions of the law so repealed shall, in so far as it is not inconsistent with the provisions of the principal Act as amended by this Act, be deemed to have been done or taken under corresponding provision of the principal Act and shall, until altered, repealed or amended, by anything done or any action taken under the principal Act, continue in force accordingly.