Section 24 in Madhya Pradesh Motor Vehicles Taxation Act, 1947
24. Repeal and savings.- (1) The Central Provisions and Berar Motor Vehicles Taxation Act, 1942 (3 of 1942) is hereby repealed.
(2)Notwithstanding the repeal of the said Act all rules made thereunder and in force immediately before the commencement of this Act shall in so far as they are consistent with this Act continue in force and be deemed to be rules made under this Act.
