Section 44 in The Bombay Weights and Measures (Enforcement) Act, 1958
44. Bombay Act XV of 1932 or corresponding laws to cease to apply.
- Subject to the provisions of section 45, on all or any of the provisions of this Act being brought into force in any area, or in respect of any class of undertakings.or any class of goods by a notification under sub-section (3) of section 1,-(a)the Bombay Weights and Measures Act, 1932,(b)the Bombay Weights and Measures Act, 1932, as in force in the Saurashtra area, or the Kutch area, of the State,(c)the Hyderabad Weights and Measures Act, 1356F,(d)the Central Provinces and Berar Weights and Measures of Capacity Act, 1928,or, as the case may be; the provision of any such law which corresponds to the provision of this Act which is brought into force, shall, in relation to such area, class of undertakings or class of goods, cease to apply; and upon such cesser sections 7 and 25 of the Bombay General Clauses Act, 1904, shall apply thereto as they apply to the repeal of an enactment, or to the repeal and re-enactment of an enactment, by a Bombay Act.
