Section 34 in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958
34. Repeal and savings.
The following Acts, that is to say,-(i)the Bombay Lotteries and Prize Competitions Control and Tax Act, 1948, and(ii)the Saurashtra Lotteries and Prize Competitions Control and Tax Act, 1951,are hereby repealed:Provided that such repeal shall not affect,-(a)any right, privilege, obligation or liability already acquired, accrued or incurred or anything done or suffered before the commencement of this Act,(b)any levy proceeding or remedy in respect of such right, privilege, obligation or liability, or(c)the levy, assessment, collection or refund, of any tax or fee or the imposition or recovery of any penalty which may have become payable before the commencement of this Act,under any Act so repealed; and any such proceeding may be instituted, continued or disposed of and any such remedy may be enforced and any such tax or fee may be levied, assessed or collected or refund thereof made, and any such penalty may be imposed or recovered as if this Act had not been passed:Provided further that any licence for a lottery granted under any of the Acts hereby repealed and in force immediately before the commencement of this Act shall continue in force under this Act, unless it is inconsistent with any of the provisions of this Act.NotificationsG.N., N.D., No. PZC. 1856/100161(a)-X, dated 16th April, 1959 (B. G., Part IV-B, pages 692) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 (Bombay LXXXII of 1958), the Government of Bombay is pleased to direct that the Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 (Bombay LXXXII of 1958) shall come into force in the State of Bombay with effect from the 1st May 1959.
