Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Excise (Amendment) Act, 2000 13 of 2000 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 28 Of U.P. Act No. 4 Of 1910 3. Repeal And Savings Uttar Pradesh Excise (Amendment) Act, 2000 13 of 2000 An Act further to amend the United Provinces Excise Act, 1910 It is hereby enacted in the Fifty-first Year of the Republic of India as follows: 1. Received the assent of the Governor on April 7, 2000 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 10th April, 2000, p. 2 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Excise (Amendment) Act, 2000. (2) It shall come into force on April 1, 2000. 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), in each of the clauses (a), (c), (d) and (e) for the figure and words "Rs 15 per litre" occuring against Item 2(a) in the table, the figure and words "Rs 30 per litre" shall be substituted. 3. Repeal And Savings :- (1) The Uttar Pradesh Excise (Amendment) Ordinance, 2000 (U.P. Ordinance No. 8 of 2000) is hereby repealed.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 this Act were in force at all material times.