Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Industrial Area Development (Amendment) Act, 2008 20 of 2008 CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 3 Of U.P. Act No. 6 Of 1976 3. Repeal And Saving Uttar Pradesh Industrial Area Development (Amendment) Act, 2008 20 of 2008 An Act further to amend the Uttar Pradesh Industrial Area Development Act, 1976 It is hereby enacted in the Fifty-ninth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on August 27, 2008 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 29th August, 2008, pp. 3-4 1. Short Title, Extent And Commencement :- 2. Amendment Of Section 3 Of U.P. Act No. 6 Of 1976 :- In Section 3 of the Uttar Pradesh Industrial Area Development Act, 1976, hereinafter referred to as the principal Act, in sub-section (3), in clause (a) the following proviso shall be inserted at the end, namely:-- "Provided that the Chairman of the Uttar Pradesh State Industrial Development Corporation shall be the ex-officio Chairman of the Uttar Pradesh State Industrial Development Authority.". 3. Repeal And Saving :- (1) The Uttar Pradesh Industrial Area Development (Amendment) Ordinance, 2008 (U.P. Ordinance No. 4 of 2008) is hereby repealed.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.