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State of Maharashtra - Act

The Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973

MAHARASHTRA
India

The Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973

Act 52 of 1973

  • Published on 27 December 1973
  • Commenced on 27 December 1973
  • [This is the version of this document from 27 December 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973Maharashtra Act No. 52 of 1973[27th December, 1973]For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1973, Part 5, Extra, page 381.An Act further to amend certain enactments due to change in designation of the Director of Prohibition and ExciseWhereas the designation of the post of Director of Prohibition and Excise is proposed to be changed to Commissioner of Prohibition, and Excise;And Whereas as a consequence thereof it is expedient to amend certain enactments and to provide for matters connected therewith; It is hereby enacted in the Twenty-fourth Year of Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973.
(2)It shall come into force on such [date] [14th Day of January 1974 (vide G. N. H. D., No EST- 0172/I/III, dated 14th January 1974).] as the State Government may, by notification in the Official Gazette appoint.

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.

3.

[The amendments made by 5.3 of this Act have been incorporated in the Bombay Prohibition Act, 1949, the Bombay Opium Smoking Act, 1936 and the Bombay Drugs Control Act, 1959]NotificationG. N. H. D., No. EST. 0172/I/III, dated 14th January, 1974 (M. G., Part 4-B, page 215) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973 (Maharashtra 52 of 1973), the Government of Maharashtra hereby appoints the 14th day of January 1974 to be the date on which the said Act shall come into force.