Section 27 in The Haryana Motor Vehicles Taxation Act, 2016
27. Repeal and savings.
(1)The Haryana Motor Vehicles Taxation Act, 2013 (28 of 2013) and the Punjab Passenger and Goods Taxation Act, 1952 (Punjab Act 16 of 1952), as applicable to the State of Haryana, are hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken or purporting to have been taken in exercise of any powers conferred by the said Acts shall be deemed to have been done or taken under this Act and all arrears of tax and other amounts due at the commencement of this Act may be recovered as if they had accrued under this Act.(3)[ Notwithstanding such repeal, all the assessment cases under the Punjab Passengers and Goods Taxation Act, 1952 (Punjab Act 16 of 1952) pending with the Excise and Taxation Department before the commencement of this Act, shall be disposed off by the said department and any proceedings, such as appeal/revision, arising out of such disposal shall also be disposed off by the said department and for all the aforesaid purposes, the provisions of the Punjab Passengers and Goods Taxation Act, 1952 and the rules framed thereunder, shall be applicable, as if the said Act/rules had not been repealed and this Act has not come into force.] [Added by Haryana Act No. 8 of 2018.]
