Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras State Aid To Industries (Amendment) Act, 1956 10 of 1956 [09 May 1956] CONTENTS 1. Short title 2. xxx xxx xxx 3. xxx xxx xxx 4. xxx xxx xxx 5. xxx xxx xxx 5. xxx xxx xxx 6. xxx xxx xxx 7. xxx xxx xxx 8. xxx xxx xxx 9. xxx xxx xxx 10. xxx xxx xxx 11. xxx xxx xxx 12. xxx xxx xxx 13. xxx xxx xxx 14. xxx xxx xxx 15. xxx xxx xxx 16. xxx xxx xxx 17. xxx xxx xxx 18. Validation Madras State Aid To Industries (Amendment) Act, 1956 10 of 1956 [09 May 1956] PREAMBLE An Act further to amend the Madras State Aid to Industries Act, 1922. Whereas it is expedient further to amend the Madras State Aid to Industries Act, 1922 (Madras Act V of 1923), for the purposes hereinafter appearing; B e it enacted in the Seventh Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, see Port St. George Gazette, Part IV-A, Extra-ordinary, dated the 28th January 1956, pages 13-15. 1. Short title :- This Act may be called the Madras State Aid to Industries (Amendment) Act, 1956. 2. xxx xxx xxx :- xxx xxx xxx 3. xxx xxx xxx :- xxx xxx xxx 4. xxx xxx xxx :- xxx xxx xxx 5. xxx xxx xxx :- xxx xxx xxx 5. xxx xxx xxx :- xxx xxx xxx 6. xxx xxx xxx :- xxx xxx xxx 7. xxx xxx xxx :- xxx xxx xxx 8. xxx xxx xxx :- xxx xxx xxx 9. xxx xxx xxx :- xxx xxx xxx 10. xxx xxx xxx :- xxx xxx xxx 11. xxx xxx xxx :- xxx xxx xxx 12. xxx xxx xxx :- xxx xxx xxx 13. xxx xxx xxx :- xxx xxx xxx 14. xxx xxx xxx :- xxx xxx xxx 15. xxx xxx xxx :- xxx xxx xxx 16. xxx xxx xxx :- xxx xxx xxx 17. xxx xxx xxx :- [The amendments made by sections 2-17 have been carried out in the principal Act (Madras Act V of 1923)]. 18. Validation :- Any aid given to any industrial business or enterprise by the State Government from the Consolidated Fund of the State or out of the funds placed at the disposal of the State Government by the Central Government or any other authority after the 26th September 1953 shall be deemed to have been given under the provisions of the principal Act, as amended by this Act, and all the provisions of that Act as so amended shall, with effect from the commencement of this Act, apply to the aid so given.