Section 89 in The Assam Highway Act, 1989

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State of Assam - Section

Section 89 in The Assam Highway Act, 1989

89. Repeal and savings.

(1)The Assam Highway Act, 1928 is here by repealed :

(2)Notwithstanding such repeal, any action taken, any order passed, any notification issued or any proceedings, commenced under the Act so repealed shall be deemed to have been taken passed, issued and commenced under the corresponding provisions of this Act.The First Schedule(See Sections 71, 72 and 73)Traffic SignsThis will be reproduction of the ninth schedule to the Motor Vehicle Act, 1939, except as follows-

Part-A	Mandatory signs.
Sign No.	"Speed limit" and
Sign No. 2	"Weight limit" for the definition plate marking"axles over...... Ton signs indicating classes of traffic tobe substituted.
Sign No. 7.	"Use of sound signals" prohibited to be deleted.
Part-C.	Informatory signs.
Sign No.3.	"End of speed limit" to be deleted.
Sign No.4.	"Parking sign" signs indicating particular classesof traffic to be added.

The Second Schedule(See Sections 72 and 73)Driving Regulation

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State of Assam - Section

Section 89 in The Assam Highway Act, 1989

89. Repeal and savings.