| Year
|
No.
|
Short title
|
Modifications
|
| 1839
|
32
|
The Interest Act, 1839.
|
| 1850
|
12
|
The Public Accountants Default Act, 1850.
|
| 1850
|
18
|
The Judicial Officers Protection Act, 1850.
|
| 1850
|
21
|
The Caste Disabilities Removal Act, 1850.
|
| 1851
|
8
|
The Indian Tolls Act, 1851.
|
| 1855
|
12
|
The Legal Representatives Suits Act, 1855.
|
| 1855
|
13
|
The Indian Fatal Accidents Act, 1855.
|
| 1856
|
9
|
The Indian Bills of Lading Act, 1856.
|
| 1856
|
12
|
The Civil Courts Amins Act, 1856.
|
| 1859
|
9
|
The Forfeiture Act, 1859.
|
| 1863
|
23
|
The Waste Lands (Claims) Act, 1863.
|
| 1864
|
15
|
The Indian Tolls Act, 1864.
|
| 1865
|
3
|
The Carriers Act, 1865.
|
| 1866
|
21
|
The Converts Marriage Dissolution Act, 1866.
|
After section 1, insert:
"2. Nothing contained in this Act shall apply to saving the Renoncants of the Union territory of Pondicherry.".
|
| 1872
|
9
|
The Indian Contract Act, 1872.
|
| 1872
|
15
|
The Indian Christian Marriage Act, 1872.
|
In section 1, at the end, insert:
"Provided that nothing contained in this Act shall apply to the Renoncants of the Union territory of Pondicherry.".
|
| 1873
|
10
|
The Indian Oaths Act, 1873.
|
| 1875
|
9
|
The Indian Majority Act, 1875.
|
In section 1, at the end insert:
"Provided that nothing contained in this Act shall apply to the Renoncants of the Union territory of Pondicherry.".
|
| 1880
|
1
|
The Religious Societies Act, 1880.
|
| 1880
|
12
|
The Kazis Act, 1880.
|
| 1880
|
13
|
The Vaccination Act, 1880.
|
| 1882
|
4
|
The Transfer of Property Act, 1882.
|
| 1882
|
5
|
The Indian Easements Act, 1882.
|
| 1882
|
7
|
The Powers-of-Attorney Act, 1882.
|
| 1887
|
7
|
The Suits Valuation Act, 1887.
|
| 1887
|
9
|
The Provincial Small Cause Courts Act, 1887.
|
| 1890
|
1
|
The Revenue Recovery Act, 1890.
|
| 1890
|
8
|
The Guardians and Wards Act, 1890.
|
In section 1, after sub-section (2), insert:
"Provided that nothing contained in this Act shall apply to the Renoncants of the Union territory of Pondicherry."
|
| 1891
|
18
|
The Bankers Books Evidence Act, 1891.
|
| 1893
|
4
|
The Partition Act, 1893.
|
| 1894
|
9
|
The Prisons Act, 1894.
|
| 1897
|
3
|
The Epidemic Diseases Act, 1897.
|
| 1899
|
4
|
The Government Buildings Act, 1899.
|
| 1900
|
3
|
The Prisoners Act, 1900.
|
| 1908
|
16
|
The Indian Registration Act, 1908.
|
| 1914
|
9
|
The Local Authorities Loans Act, 1914.
|
| 1916
|
15
|
The Hindu Disposition of Property Act, 1916.
|
In section 1, after sub-section (2), insert:
"Provided that nothing contained in this Act shall apply to the Renoncants of the Union territory of Pondicherry.".
|
| 1917
|
5
|
The Destruction of Records Act, 1917.
|
| 1918
|
10
|
The Usurious Loans Act, 1918.
|
| 1919
|
12
|
The Poisons Act, 1919.
|
| 1920
|
5
|
The Provincial Insolvency Act, 1920.
|
| 1920
|
10
|
The Indian Securities Act, 1920.
|
| 1920
|
15
|
The indian Red Cross Society Act, 1920.
|
| 1920
|
33
|
The Identification of Prisoners Act, 1920.
|
| 1921
|
18
|
The Maintenance Orders Enforcement Act, 1921.
|
| 1922
|
7
|
The Emigration Act, 1922.
|
| 1922
|
22
|
The Police(incitement to Disaffection)Act, 1922.
|
| 1923
|
5
|
The Indian Boilers Act, 1923.
|
| 1928
|
12
|
The Hindu Inheritance (Removal of Disabilities) Act, 1928.
|
In section 1, in sub-section (3), add at the end:
"or to the Renoncants of the Union territory of Pondicherry.".
|
| 1929
|
19
|
The Child Marriage Restraint Act, 1929.
|
In section 1, after sub-section (2), insert:
"Provided that nothing contained in this Act shall apply to the Renoncants of the Union territory of Pondicherry.".
|
| 1930
|
3
|
The Sale of Goods Act, 1930.
|
| 1930
|
30
|
The Hindu Gains of Learning Act, 1930.
|
| 1936
|
3
|
The Parsi Marriage and Divorce Act, 1936.
|
In section 1, in sub-section (2), after the proviso, insert:
"Provided further that nothing contained in this Act shall apply to the Renoncants of the Union territory of Pondicherry.".
|
| 1937
|
26
|
The Muslim Personal Law (Shariat), Application Act, 1937.
|
In section 1, after sub-section (2), insert:
"Provided that nothing contained in this Act shall apply to the Renoncants of the Union territory of Pondicherry.".
|
| 1939
|
8
|
The Dissolution of Muslim Marriages Act, 1939.
|
In section 1, after sub-section (2), insert:
"Provided that nothing contained in this Act shall apply to the Renoncants of the Union territory of Pondicherry.".
|
| 1939
|
30
|
The Commercial Documents Evidence Act, 1939.
|
| 1940
|
10
|
The Arbitration Act, 1940.
|
| 1943
|
9
|
The Reciprocity Act, 1943.
|
| 1944
|
38
|
The Criminal Law Amendment Ordinance, 1944.
|
| 1945
|
...
|
The International Monetary Fund and Bank Act,1945.
|
| 1947
|
43
|
The United Nations(Security Council) Act, 1947.
|
| 1947
|
46
|
The United Nations (Privileges and Immunities) Act, 1947.
|
| 1948
|
41
|
The Diplomatic and Consular Officers (Oaths and Fees) Act, 1948.
|
| 1950
|
29
|
The Transfer of Prisoners Act, 1950.
|
| 1950
|
64
|
The Road Transport Corporations Act, 1950.
|
| 1950
|
74
|
The Telegraph Wires (Unlawful Possession) Act, 1950.
|
| 1951
|
50
|
The Tariff Commission Act, 1951.
|
| 1951
|
54
|
The Companies (Donations to National Funds) Act, 1951.
|
| 1951
|
61
|
The All-India Services Act, 1951.
|
| 1952
|
35
|
The Mines Act, 1952.
|
| 1952
|
53
|
The Notaries Act, 1952.
|
| 1954
|
29
|
The Wakf Act, 1954.
|
| 1955
|
32
|
The Prisoners (Attendance in Courts) Act, 1955.
|
| 1955
|
42
|
The Prize Competitions Act, 1955.
|
| 1955
|
45
|
The Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955.
|
| 1956
|
3
|
The University Grants Commission Act, 1956.
|
| 1956
|
31
|
The Life Insurance Corporation Act, 1956.
|
| 1956
|
32
|
The Hindu Minority and Guardianship Act, 1 956.
|
In section 3, after sub-section (2), insert:
"(2A) Notwithstanding anything contained in sub-section (1), nothing contained in this Act shall apply to the Renoncants of the Union territory of Pondicherry.".
|
| 1956
|
42
|
The Securities Contracts (Regulation) Act, 1956.
|
| 1956
|
78
|
The Hindu Adoptions and Maintenance Act, 1956.
|
In section 2, after sub-section (2), insert:
"(2A) Notwithstanding anything contained in sub-section (1), nothing contained in this Act shall apply to the Renoncants of the Union territory of Pondicherry.".
|
| 1956
|
93
|
The Young Persons (Harmful Publications) Act, 1956.
|
| 1956
|
96
|
The Slum Areas (Improvement and Clearance) Act, 1956.
|
| 1956
|
104
|
The Suppression of Immoral Traffic in Women and Girls Act, 1956.
|
| 1958
|
20
|
The Probation of Offenders Act, 1958.
|
| 1958
|
21
|
The Rice-Milling Industry (Regulation) Act, 1958.
|
| 1958
|
29
|
The Working Journalists (Fixation of Rates of Wages) Act, 1958.
|
| 1958
|
42
|
The International Finance Corporation (Status, Immunities and Privileges) Act, 1958.
|
| 1960
|
6
|
The Geneva Conventions Act, 1960.
|
| 1960
|
32
|
The International Development Association (Status, Immunities and Privileges) Act, 1960.
|
| 1960
|
63
|
The Preference Shares (Regulation of Dividends) Act, 1960.
|
In section 1, after sub-section (2), insert:
"(3) Notwithstanding anything contained in sub-section (2), the provisions of this Act shall, in their application to the Union territory of Pondicherry, have effect subject to the modifications specified in the Schedule.".
After section 7, add:
THE SCHEDULE
[See section 1(3)]
Modifications of the Act in its application to the Union territory of Pondicherry
1. Sections 3 and 4 shall be omitted.
2. In section 4A, for the words, brackets, letters and figures "twenty-seven and a half per cent. of the aggregate of
(i) the stipulated dividend, and
(ii) an amount equal to eleven per cent. of the stipulated dividend as specified in sub-section (3) of section 3", the following shall be substituted, namely:
"twenty-seven and a half per cent. of the stipulated dividend:
Provided that in a case where the preference shares in respect of which dividend is declared or paid from part of the preference share capital of a company which, in respect
|
|
|
|
|
of the greater part of its total income, is entitled to a deduction from the tax chargeable from it under the Income-tax Act, 1961 (43 of 1961), under a notification issued by the Central Government under section 294A of that Act, the reference to twenty-seven and a half per cent. of the stipulated dividend shall be construed as a reference to
(i) where the stipulated dividend in respect of such preference share is declared or paid in respect of the previous year relevant to the assessment year commencing on the 1st day of April, 1965, the said twenty-seven and a half per cent. asreduced by forty-five per cent. thereof;
(ii) where such dividend is declared or paid in respect of the previous year relevant to the assessment year commencing on the 1st day of April, 1966, the said twenty-seven and a half per cent. as reduced by twenty-five per cent. thereof;
(iii) wheresuch dividend is declared or paid in respect of the previous year relevant to the assessment year commencing on the 1st day of April, 1967, or the 1st day of April, 1968, or the 1st day of April, 1969, the said twenty-seven and a half per cent. as reduced by ten per cent. thereof.
Explanation.
For the removal of doubts it is hereby declared that any reference in this section to deduction made from a dividend on account of the income-tax payable by the company does not include any amount deducted by the company from that dividend under section 194 of the Income-tax Act, 1961 (43 of 1961).".
3. In section 5, sub-section (2) shall be omitted.
4. Section 6 shall be omitted..
|
| 1961
|
25
|
The Advocates Act, 1961
|
In section 3. in sub-section (1),
(1) in clause (a), omit, "Madras";
(2) re-letter clause (cc) (inserted by Regulation 8 of 1963) as clause (ccc) and before the clause as so re-lettered, insert:
"(cc) for the State of Madras and the Union territory of Pondicherry to be known as the Bar Council of Madras.".
After Section 58A, insert :
"58AA. Special Provisions in relation to the Union Territory of Pondicherry.
|
|
|
|
|
(1) Notwithstanding anything contained in this Act, all persons who, immediately before the date on which the provisions of Chapter III are brought into force in the Union territory of Pondicherry, were entitled to practise the profession of law (whether by way of pleading or acting or both) under any law in force in the said Union territory or who would have been so entitled had they not been in public service on the said date, shall for the purposes of clause (a) of sub-section (1) of section 17, be deemed to be persons who were entered as advocates on the roll of a High Court under the Indian Bar Councils Act, 1926, (38 of 1926) and every such person may, on an application made in this behalf within such time as may be specified by the Bar Council of Madras, be admitted as an advocate on the State roll maintained in respect of the said Union territory.
(2) Notwithstanding anything contained in this Act, every person who, immediately before the date on which the provisions of Chapter IV are brought into force in the Union territory of Pondicherry, was practising the profession of law (whether by way of pleading or acting or both or in any other way) by virtue of the provisions of any law in force in the said Union territory, who does not elect to be or is not qualified to be, enrolled as an advocate under sub-section (1), shall, notwithstanding the repeal of the relevant provisions of such law by the Pondicherry (Extension of Laws) Act, 1968, continue to enjoy the same rights as respects practice in any court or revenue office or before any authority or person andbe subject to the disciplinary jurisdiction of the same authority which he enjoyed, or, as the case may be, to which he was subject, immediately before the said date and accordingly the relevant provisions of the law aforesaid shall have effect in relation to such persons as if they had not been repealed."
|
| 1961
|
28
|
|
The Dowry Prohibition Act, 196l.
|
| 1961
|
45
|
|
The Foreign Awards (Recognition and Enforcement) Act, 1961.
|
| 1870
|
7
|
The Court-fees Act, 1870.
|
As in force in the Union territory of Andaman and Nicobar Islands on the 1st day of August, 1966.
|
In section 2, for clause (b), substitute:
(b) "State Government" in relation to the Union territory of Pondicherry means the administrator thereof.
|
| 1899
|
2
|
The Indian Stamp Act, 1899.
|
As in force in the State of Madras on the 1st day of August, 1966.
|
In section 2, after clause (25), insert:
(26) "State Government" in relation to the Union territory of Pondicherry means the administrator thereof..
In section 3, omit the first and second provisos.
In section 19A,
(a) for "Presidency of Madras", substitute "Union territory of Pondicherry";
(b) for"Presidency" substitute "Union territory".
In section 57, in sub-section (1), omit "and" at the end of clause (d) and after clause (e) insert:
"(ee) if it arises in the Union territory of Pondicherry, to the High Court of Madras.".
In section 75 A, for sub-section (2), substitute :
"(2) Every rule made under this Act shall, as soon as may be after it is made, be laid before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rule or decides that any such rule should not be made, that rule shall thereafter have effect only in such modified form or be of no effect, as the case may be;
so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done after under that rule.".
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|
|
|
|
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In Schedule 1
(i) in entry 9, omit the
Exemption;
(ii) in entry 15, for "Madras Court-fees and Suits Valuation Act, 1955 (Madras Act XIV of 1955)", substitute "Court-fees Act, 1870 (7 of 1870)";
(iii) omit entry 20A;
(iv) in entry 62, in clause (d), for "Administrator Generals Act, 1913 (Central Act III of 1913), section 25", substitute"Administrators-General Act, 1963 (45 of 1963), section 22.".
|
| 1908
|
5
|
The Code of Civil Procedure, 1908
|
As in force in the State of Madras on the 1st day of August, 1966.
|
After section 45, insert :
"45A. Execution of decrees, etc., passed or made before the commencement of the Code in Pondicherry.
Any judgment, decree or order passed or made before the commencement of this Code by any civil court in the Union territory of Pondicherry shall, for the purpose of execution, be deemed to have been passed or made under this Code:
Provided that nothing contained in this section shall be construed as extending the period of limitation to which any proceeding in respect of such judgment, decree or order may be subject.".
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