Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Union of India - Act

The Union Duties Of Excise (Electricity) Distribution Repeal Act, 2006

UNION OF INDIA
India

The Union Duties Of Excise (Electricity) Distribution Repeal Act, 2006

Act 30 of 2006

  • Published on 13 July 2006
  • Commenced on 13 July 2006
  • [This is the version of this document from 13 July 2006.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Union Duties Of Excise (Electricity) Distribution Repeal Act, 2006NO. 30 of 2006

1134.

[13th July, 2006]An Act to repeal the Union Duties of Excise (Electricity) Distribution Act, 1980. Be it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Union Duties of Excise (Electricity) Distribution Repeal Act, 2006.

2. Repeal of Act 14 of 1980.

- The Union Duties of Excise (Electricity) Distribution Act, 1980 is hereby repealed.

3. Savings.

(1)The repeal by this Act of the repealed enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceedings in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognized or derived by, in or from the enactment hereby repealed; nor shall the repeal by this Act of the enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.
(2)10 of 1897.- Sub-section (1) shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897 with regard to the effect of repeal of this Act.