Section 24 in The Maharashtra Motor Vehicles Tax Act, 1958
24. Repeal and savings.
- On the commencement of this Act, the following law, that is to say,-(i)the Bombay Motor Vehicles Tax Act, 1935.(ii)the Bombay Motor Vehicles Tax Act, 1935 as extended to the Kutch area of the State of Bombay.(iii)the Central Provinces and Berar Motor Vehicles Taxation Act, 1947.(iv)the Saurashtra Motor Vehicles Tax Ordinance, 1948.(v)the Hyderabad Motor Vehicles Taxation Act, 1955 shall be repealed:Provided that such repeal shall not affect-(a)the pervious operation of any law so repealed, or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture and punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted continued or enforced, and such penalty, forfeiture and punishment may be imposed as if this Act had not been passed:Provided further that, subject to the preceding proviso, anything done or any action taken (including any rules made under the Bombay Motor Vehicles Tax Act, 1935 but, not rules, made under any other law hereby repealed or any notifications or orders issued, rate of tax fixed the levy assessment whether provisional or final and collection of tax made, tax token or certificate or taxation issued or surrendered, exemptions granted, application for refund of tax made or refund paid declarations delivered), under any such law shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.
