Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com National Security (Amendment) Act, 1988 43 OF 1988 CONTENTS 1. Short title and commencement 2. Amendment of section 14A 3. Repeal and saving National Security (Amendment) Act, 1988 43 OF 1988 An Act further to amend the National Security Act, 1980, in its application to the State of Punjab and the Union territory of Chandigarh. Be it enacted by Parliament in the Thirty-ninth Year of the Republic of India as follows: - 1. Short title and commencement :- (1) This Act may be called the National Security (Amendment) Act, 1988. (2) It shall be deemed to have come into force on the 26th day of May, 1988. 2. Amendment of section 14A :- In the National Security Act, 1980 (hereinafter referred to as the principal Act), as applicable to the State of Punjab and the Union, territory of Chandigarh, in sub-section (1) of section 14A, for the figures, letters and words "8th day of June, 1988", the figures, letters and words "8th day of June, 1989" shall be substituted. 3. Repeal and saving :- (1) The National Security (Amendment) Ordinance, 1988 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Principal Act, as amendment by the said Ordinance shall be deemed to have been done or taken under the principal Act, as amended by this Act.