Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra State Enterprises (Restructuring And Other Special Provisions) (Amendment) Act, 2006 18 of 2006 [10 May 2006] CONTENTS 1. Short title 2. Amendment of section 15 of Mah. XXXIII of 2001 3. Amendment of section 16 of Mah. XXXIII of 2001 4. Amendment of section 18 of Mah. XXXIII of 2001 Maharashtra State Enterprises (Restructuring And Other Special Provisions) (Amendment) Act, 2006 18 of 2006 [10 May 2006] PREAMBLE An Act further to amend the Maharashtra State Enterprises (Restructuring and Other Special Provisions) Act, 2000. WHEREAS it is expedient to amend the Maharashtra State Enterprises (Restructuring and Other Special Provisions) Act, 2000 (Mah. XXXIII of 2001), for the purposes hereinafter appearing; it is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:- 1. Short title :- (1) This Act may be called the Maharashtra State Enterprises (Restructuring and Other Special Provisions) (Amendment) Act, 2006. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment of section 15 of Mah. XXXIII of 2001 :- I n section 15 of the Maharashtra State Enterprises Restructuring and Other Special Provisions) Act, 2000 (hereinafter referred to as "t h e principal Act"), in sub-section (2), for the words "issue directions to such Enterprise" the words "issue directions, within a period of three months from the date of receipt of the report of the Board, to such Enterprise" shall be substituted. 3. Amendment of section 16 of Mah. XXXIII of 2001 :- In section 16 of the principal Act, in sub-section (3), in clause (b), for the words "direct the Referred Enterprise concerned" the words "direct, within a period of three months from the receipt of the final scheme approved by the Board, the Referred Enterprise concerned" shall be substituted. 4. Amendment of section 18 of Mah. XXXIII of 2001 :- In section 18 of the principal Act, for the words "the Government shall" the words "the Government shall, within a period of three months from the date of receipt of the opinion of the Board," shall be substituted.