Section 21 in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976
21. Repeal and savings.
- On the date on which this Act is published in the Official Gazette, the Bombay Essential Commodities and Cattle (Control) Act, 1958, and any orders made thereunder shall cease to apply to the cattle specified in the Schedule to this Act, except as respects anything done or omitted to be done under that Act or those orders before the date aforesaid; and for that purpose that Act shall stand amended, as follows, namely:-In the Schedule to that Act, in Part II, entries 1 and 3 to 6 (both inclusive) shall be deleted.
