Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Control Of Supplies (Temporary Powers) Act, 1953 22 of 1953 CONTENTS 1. Short Title, Extent And Commencement 2. Re-Enactment Of U.P. Control Of Supplies (Temporary Powers) Act, 1947 3. In The Continuation Of Orders, Etc. Uttar Pradesh Control Of Supplies (Temporary Powers) Act, 1953 22 of 1953 An Act to re-enact the provisions of the U.P. Control of Supplies (Temporary Powers)Act, 1947 Whereas it is necessary to re-enact the provisions of the U.P. Control of Supplies Temporary Powers) Act, 1947. 1. Short Title, Extent And Commencement :- (1) This Act may be called the U.P. Control of Supplies (Temporary Powers) Act, 1953. (2) It extends to the whole of Uttar Pradesh. (3) It shall come into force at once. 2. Re-Enactment Of U.P. Control Of Supplies (Temporary Powers) Act, 1947 :- The provisions of the UP Control of Supplies (Temporary Powers) Act, 1947 (hereinafter called the Principal Act) set out in the Schedule hereto are hereby re-enacted and shall remain in force until the twenty-fifth day of January, [1967]1, and the provision of Section 6 of the U. R General Clauses Act, 1904 shall apply on the expiry of the said Act as if it had then been repealed by an U.P. Act. 1 Substituted by U.P. Act No. VI of 1964, vide Section 2 (w.e.f. 12-3-1964). 3. In The Continuation Of Orders, Etc. :- (1) Any order made or deemed to be made under the purported exercise of any power under the principal Act and in force immediately before the commencement of the this Act, all appointment made, licences or permits granted and directions issued under any such order and in force immediately before such commencement shall likewise continue in force and be deemed or be made, granted or issued in pursuance of this Act. (2) For the settlement of doubts it is hereby declared that for purposes of sub- section (1) every order or appointment made, licence or permit granted and not expired before the said commencement shall be deemed to be, and always to have been an order or appointment, licence, permit, direction in force immediately before such commencement.