Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Debt Conciliation (Amendment) Act, 1943 09 of 1943 [26 March 1943] CONTENTS 1. Short title 2. Omitted 3. Omitted 4. Omitted 5. Transitional provisions Madras Debt Conciliation (Amendment) Act, 1943 09 of 1943 [26 March 1943] PREAMBLE An Act further to amend the Madras Debt Conciliation Act, 1936. Whereas it is expedient further to amend, the Madras Debt Conciliation Act, 1936 (Madras Act XI of 1936), for the purposes hereinafter appearing; 2[It is hereby enacted as follows:--] 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 24th March 1942, Part IV-A, pages 26-27. 2. These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Madras Re-enacting and Repealing (No. I) Act, 1948 (Madras Act VII of 1948). 1. Short title :- This Act may be called the Madras Debt Conciliation (Amendment) Act, 1943. 2. Omitted :- 1[* * *] 3. Omitted :- 1[* * *] 4. Omitted :- 1[* * *] 1. Sections 2 to 4 were repealed by Madras Act XI of 1952. 5. Transitional provisions :- Any debt deemed to have been duly discharged before the commencement of this Act under sub-section (2) of section 10 of the said Act shall, for the purpose of applying the said Act as amended by this Act to such debt, be deemed to have been duly discharged under clause (b) of sub-section (2) of section 10 of the said Act as amended by this Act.