Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2002 7 of 2002 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 26-B Of U.P. Act No. 25 Of 1964 3. Repeal And Saving Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2002 7 of 2002 An Act further to amend the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 It is hereby enacted in the Fifty-third Year of the Republic of India as follows:-- 1. Received the assent of the Governor on September 5, 2002 and published in the U.P. Gazette, Extra., Part I, Section (Ka), dated 6th September, 2002, pp. 2-3 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2002. (2) It shall be deemed to have come into force on July 10, 2002. 2. Amendment Of Section 26-B Of U.P. Act No. 25 Of 1964 :- I n Section 26-B of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964, hereinafter referred to as the principal Act, in sub-section (1), in clause (f-3) for the words "the State Agricultural Marketing Officer, Uttar Pradesh", the words "the Director, Agricultural Marketing, Uttar Pradesh" shall be substituted. 3. Repeal And Saving :- (1) The Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhyadesh, 2002 (U.P. Ordinance No. 13 of 2002) is hereby repealed.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.