Section 6 in The M.P. Excise (Amendment and Validation) Act, 1964
6. Validation of rules etc. and action taken thereunder.
- Notwithstanding anything contained in the principal Act, the rules published under the Government of Madhya Pradesh Separate Revenue Department Notification No. 54-A-V-SR, dated the 4th July, 1959 (hereinafter referred to as the said Notification) and made or purported to have been made in exercise of the powers conferred by the principal Act and which were published as orders under the said Notification shall be and shall always be deemed to have been validly made in accordance with Section 62 of the principal Act and accordingly it is hereby declared that the said rules as well as all things done, proceedings and actions taken and orders passed thereunder by any authority shall be and shall always be deemed to have been as valid as if the said rules as published under the said Notification as amended by sub-section (1) of Section 5 were in force at all material times when such things were done, proceedings or actions were taken or orders were passed.
