Section 95 in The Maharashtra Value Added Tax Act, 2002
95. Repeals.
(1)The following laws are hereby repealed, namely: -(a)The Bombay Sales of Motor Spirit Taxation Act, 1958 (Bombay LXVI of 1958)(b)The Bombay Sales Tax Act, 1959 (Bombay LI of 1959),(c)[* * *] [Clause (c) was deleted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 54.](d)The Maharashtra Sales Tax Act, 1979 (Maharashtra XVII of 1979),(e)The Maharashtra Sales Tax on the Transfer of the Right to use any Goods for any purpose Act, 1985 (Maharashtra XVIII of 1985), and(f)The Maharashtra Sales Tax on the Transfer of Property in Goods involved in the Execution of Works Contract (Re-enacted) Act, 1989.(2)Subject to the provisions contained in sub-section (1) of section 3 and subsection (1) of section 96, every registration certificate and licence granted under any of the earlier laws shall stand cancelled with effect from the appointed day and shall be returned to the assessing authority for defacement within a period of 3 months from the appointed day. The assessing authority shall deface its own copy of the said certificate or licence as also the copy returned to it and after defacement return the defaced copy to the previous holder of the Certificate or licence.
