Section 2 in The Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973
2. Construction of references in enactments or instruments.
- Any reference by whatever form of words to "the Director of Prohibition and Excise" in any law for the time being in force, or in any instrument or document, shall, unless the context otherwise requires, be construed as a reference to the Commissioner of Prohibition and Excise; and all proceedings pending before the Director of Prohibition and Excise shall be deemed to be transferred to the Commissioner of Prohibition and Excise for disposal according to law, and if in any legal proceeding pending before any court, tribunal or authority, the Director of Prohibition and Excise is a party, the Commissioner of Prohibition and Excise shall be substituted as a party to these proceedings.
