Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Excise (Amendment) Act, 1989 5 of 1989 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 28 Of U.P. Act No. 4 Of 1910 3. Repeal And Saving Uttar Pradesh Excise (Amendment) Act, 1989 5 of 1989 An Act further to amend the United Provinces Excise Act, 1910 It is hereby enacted in the Fortieth Year of the Republic of India as follows: 1. Received the assent of the Governor on March 16, 1989 and published in the U.P. Gazette, Extra., Part-1, Section (ka) dated 16th March, 1989, p. 2. 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Excise (Amendment) Act, 1989. (2) It shall be deemed to have come into force on October 27, 1988. 2. Amendment Of Section 28 Of U.P. Act No. 4 Of 1910 :- In Section 28 of the United Provinces Excise Act, 1910, hereinafter referred to as the principal Act, in sub-section (3),-- (i) in clause (a), for the figure and words "4 per litre", occurring against item 2(a) in the table, the figure and words "5 per litre" shall be substituted; (ii) in each of the clauses (c), (d) and (e), for the figure and words "2 per litre" occurring against item 2(a) in the table, the figure and words "5 per litre" shall be substituted. 3. Repeal And Saving :- (1) The Uttar Pradesh Excise (Amendment) Ordinance, 1988 (U.P. Ordinance No. 15 of 1988), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act, as if the provisions of this Act were in force at all material times.