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State of West Bengal - Section

Section 10 in The West Bengal Molasses Control Act, 1973

10. Repeal and savings. -

(1)The West Bengal Molasses Control (Reenacting) Act, 1971, is hereby repealed.
(2)Notwithstanding such repeal, any license or permit granted or deemed to have been granted, any order made or deemed to have been made, any direction or notification issued or deemed to have been issued, any price fixed or deemed to have been fixed, any proceeding commenced or deemed to have been commenced, any liability or penalty incurred or deemed to have been incurred, any punishment awarded or deemed to have been awarded, anything done or deemed to have been done or any action taken or deemed to have been taken under any provision of the West Bengal Molasses Control Act, 1949 or of the said Act as re-enacted by the West Bengal Molasses Control (Re-enacting) Act, 1971, as the case may be, shall continue in force and be deemed to have been validly granted, made, issued, fixed, commenced, incurred, awarded, done or taken, as the case may be,under the corresponding provision of this Act as if this Act were in force on the day on which such license or permit was granted, such order was made, such direction or notification was issued, such price was fixed, such proceeding was commenced, such liability or penalty was incurred, such punishment was awarded, such thing was done or such action was taken.
(3)Any order made or deemed to have been made under section 3 shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than this Act or in any instrument having effect by virtue of any enactment other than this Act.
(4)Notwithstanding anything contained elsewhere in this section, no contravention of, or failure to comply with, any provision of the West Bengal Molasses Control Act, 1949, as re-enacted by the West Bengal Molasses Control (Re-enacting) Act, 1971, shall render any person guilty of an offence if such contravention or failure had occurred on or after the 1st day of April, 1971, but before the 30th day of December, 1971.