Section 30(2) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
(2)Prior to formation of Uttarakhand State, without prejudice to the generally of section 6 of the Uttar Pradesh General Clauses Act, 1904 (As applicable in Uttarakhand), the repeal of the enactments referred to in sub-section (1) shall not affect any liability incurred before the date of such repeal and the proceedings under such enactment pending on the said date before any competent authority or court, and all proceedings relating to any such liability as a foresaid instituted after the commencement of this Act, shall be continued and disposed off as if this Act has not come into force.[First Schedule] [All schedules omitted by section 24 of Uttarakhand Act No. 08 of 2013.]
