Section 1 in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
1. Short title, extent and commencement.
(1)This Act may be called [the Maharashtra Motor Vehicles (Taxation of Passengers Act] [This Short title was substituted for the Short title 'the Bombay Motor Vehicles (Taxation of Passengers) Act, 1958' by Maharashtra 24 of 2012, Schedule entry No. 69, (w.r.e.f. 1-5-1960).].(2)It extends to the whole of the [State of Maharashtra.] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order 1960.](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).]
