Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA RAW COTTON (PROCUREMENT, PROCESSING AND MARKETING)(RETROSPECTIVE EXTENSION OF DURATION) ACT, 2000 ' of [5th January, 2001] CONTENTS 1. Short title and commencement 2. Amendment of section 1 of Mah. XLVII of 1971 3. Savings 4. Removal of doubt 5. Repeal of Mah. Ord. XXIII of 2000 and saving MAHARASHTRA RAW COTTON (PROCUREMENT, PROCESSING AND MARKETING)(RETROSPECTIVE EXTENSION OF DURATION) ACT, 2000 ' of [5th January, 2001] An Act to extend the duration of the Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971, with retrospective effect. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action to extend the duration of the Maharashtra Raw Cotton (Procurement, Processing and marketing) Act, 1971 (Mah. XLVII of 1971.), with retrospective effect, for the purposes hereinafter appearing; and, therefore, promulgated the Maharashtra Raw Cotton (Procurement; Processing and Marketing) (Retrospective Extension of Duration) Ordinance, 2000 on the 19th October, 2000 (Mah. Ord. XXIII of 2000.) 2000; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; It is hereby enacted in the Fifty-first Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Maharashtra Raw Cotton (Procurement, Processing and Marketing) (Retrospective Extension of Duration) Act, 2000. (2) It shall be deemed to have come into force on the 30th day of June 2000. 2. Amendment of section 1 of Mah. XLVII of 1971 :- In S. of the Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 (Mah. XLVII of 1971.) (hereinafter referred to as "the principal Act"), in sub-section (4), for the figures "2000" the figures "2001" shall be substituted. 3. Savings :- Nothing in this Act shall render any person liable to be convicted of any offence in respect of anything done by him or anything ommitted to be done by him, during the period commencing on the 1st day of July 2000 and ending on the 18th day of October 2000, if such act or omission was not an offence but for the retrospective extension of duration of the principal Act, by this Act. 4. Removal of doubt :- For the removal of doubt, it is hereby declared that the principal Act, which was to expire after the 30th June 2000 having been retrospectively extended from that date upto and inclusive of the 30th June 2001 by this Act, it shall be deemed never to have expired at any time and all its provisions as amended and extended by this Act shall, subject to the provisions of section 3 of this Act, be deemed to be continuously in force. 5. Repeal of Mah. Ord. XXIII of 2000 and saving :- (1) The Maharashtra Raw Cotton (Procurement, Processing and marketing) (Retrospective Extension of Duration) Ordinance, 2000 (Mah. Ord. XXIII of 2000.), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any appointment made or any rule, order or notification issued), under the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken, made or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.