Section 1(3) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
(3)[* * * * * *] [Sub-section (3) was deleted by Maharashtra 37 of 1962 Section 2; but such deletion shall not affect anything done thereunder (including the operation of any notification issued thereunder which has already brought the other provisions of the Act into force and accordingly those provisions shall continue to be in force).]
