(b)[ affect any right, privilege, obligation or liability acquired or incurred under the repealed Act, except the right or privilege accrued under that Act for availing of the facility of industrial concession by way of exemption from or deferment of payment of tax by registered dealers who had established new industrial units in the State of Madhya Pradesh or undertaken expansion, modernisation or diversification in such industrial unit or exeption from payment of tax by registered dealers who had established hotel under the new Tourism Policy, 1995 or the Heritage Tourism Policy of the Government of Madhya Pradesh; or] [Substituted by M.P. Act No. 22 of 2006.]
