Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Payment Of Salaries And Removal Of Disqualifications (Amendment) Act, 1952 08 of 1952 [17 December 1952] CONTENTS 1. Short title and commencement 2. [Repealed] Madras Payment Of Salaries And Removal Of Disqualifications (Amendment) Act, 1952 08 of 1952 [17 December 1952] PREAMBLE An Act to amend the Madras Payment of Salaries and Removal of Disqualifications Act, 1951. Whereas it is expedient to amend the Madras Payment of Salaries and Removal of Disqualifications Act, 1951 (Madras Act XX of 1951), for the purpose hereinafter appearing; It is hereby enacted as follows:-- 1 . For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 21st July 1952, Part IV-A, page 56. 1. Short title and commencement :- (1) This Act may be called the Madras Payment of Salaries and Removal of Disqualifications (Amendment) Act, 1952. (2) It shall be deemed to have come into force on the 21st April 1952. 2. [Repealed] :- 1 [Repealed] 1. Section 2 was repealed by section 3 of, and the First Schedule to, the Madras Repealing and Amending Act, 1955 (Madras Act XXXVI of 1955).