Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2013 13 OF 2013 [07 August 2013] CONTENTS 1. Short title and commencement 2. Amendment of Schedule to Mah.XLI of 1983 3 . Construction of reference to Marathwada Krishi Vidyapeeth in any enactment or instrument, etc 4. Repeal and saving of Mah. Ord. X of 2013 Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2013 13 OF 2013 [07 August 2013] An Act further to amend the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983. WHEREAS both Houses of the State Legislature were not in session; A N D WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983, for the purposes hereinafter appearing ; and, therefore, promulgated the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Ordinance, 2013, on the 1st Jult 2013; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature ; it is hereby enacted in the Sixty- fourth Year of the Republic of India as follows :- 1. Short title and commencement :- (1) This Act may be called the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2013. (2) It shall be deemed to have come into force on the 1st July 2018 2. Amendment of Schedule to Mah.XLI of 1983 :- In the Schedule to the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 (hereinafter referred to as "the principal Act"), in entry 3, in column (2), for the words "The Marathwada Krishi Vidyapeeth." the words "The Vasantrao Naik Marathwada Krishi Vidyapeeth." shall be substituted. 3. Construction of reference to Marathwada Krishi Vidyapeeth in any enactment or instrument, etc :- On the commencement of this Act, any reference to "The Marathwada Krishi Vidyapeeth" in any other enactment, or rules, regulations, by-laws, notifications or orders issued under any enactment or in any instrument, document or proceedings under its original name shall, unless the context otherwise requires, be deemed and construed to be the reference to " The Vasantrao Naik Marathwada Krishi Vidyapeeth". 4. Repeal and saving of Mah. Ord. X of 2013 :- (1) The Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Ordinance, 2013, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provisions of the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or, as the case may be, issued under the corresponding provisions of the principal Act, as amended by this Act.