(3)Nothing in this section shall authorize the levy by the [State] [This word was substituted for the word 'Province', by the Adaptation of Laws Order, 1950.] Government of any duty which, as between goods manufactured or produced in the [State] [This word was substituted for the word 'Province', by the Adaptation of Laws Order, 1950.] and similar goods not so manufactured or produced, discriminates in favour of the former, [* * *] [The words beginning with the words 'or which' and ending with the words 'another locality' were omitted, by the Adaptation of Laws Order, 1950.].[30-67. [* * *] [All the provisions of this Act except section 29A have been repealed by section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bombay 25 of 1949); but such repeal shall not be deemed to affect the provisions of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under section 29A of the said Abkari Act and the recovery of any duties or fees levied under any other provisions of the said Abkari Act. [Vide section 148(2)(iii) of Bombay 25 of 1949.]][Schedule] [All the provisions of this Act except section 29A have been repealed by section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bombay 25 of 1949); but such repeal shall not be deemed to affect the provisions of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under section 29A of the said Abkari Act and the recovery of any duties or fees levied under any other provisions of the said Abkari Act. [Vide section 148(2)(iii) of Bombay 25 of 1949.]]
