Section 27(3) in The Haryana Motor Vehicles Taxation Act, 2016
(3)[ Notwithstanding such repeal, all the assessment cases under the Punjab Passengers and Goods Taxation Act, 1952 (Punjab Act 16 of 1952) pending with the Excise and Taxation Department before the commencement of this Act, shall be disposed off by the said department and any proceedings, such as appeal/revision, arising out of such disposal shall also be disposed off by the said department and for all the aforesaid purposes, the provisions of the Punjab Passengers and Goods Taxation Act, 1952 and the rules framed thereunder, shall be applicable, as if the said Act/rules had not been repealed and this Act has not come into force.] [Added by Haryana Act No. 8 of 2018.]
