Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Public Services (Reservation For Physically Handicapped, Dependents Of Freedom Fighters And Ex- Servicemen) (Amendment) Act, 2009 20 of 2009 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Of U.P 3. Repeal And Saving Uttar Pradesh Public Services (Reservation For Physically Handicapped, Dependents Of Freedom Fighters And Ex- Servicemen) (Amendment) Act, 2009 20 of 2009 An Act further to amend the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 It is hereby enacted in the Sixtieth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on August 19, 2009 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 20th August, 2009, pp. 3-4 1. Short Title And Commencement :- ( 1 ) This Act may be called the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) (Amendment) Act, 2009. (2) It shall be deemed to have come into force on June 16, 2009. 2. Amendment Of Section 2 Of U.P :- I n Section 2 of the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex- Servicemen) Act, 1993, hereinafter referred to as the principal Act, in clause (b), in sub-clause (ii) for the words "unmarried grand daughter (daughter of a son)" the words "grand daughter (daughter of a son) (married or unmarried)" shall be substituted. 3. Repeal And Saving :- (1) The Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) (Amendment) Ordinance, 2009 (U.P. Ordinance No. 7 of 2009) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinances 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.