Section 28(1) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975
(1)The enactments specified in the second column of Schedule II are hereby amended in the manner and to the extent specified in the third column thereof :Provided that, nothing in the said amendments shall affect or be deemed to affect,-(i)any right, obligation or liability already acquired, accrued or incurred for anything done or suffered, in respect of any period preceding the date of coming into force of these amendments;(ii)any legal proceeding or remedy whether initiated or availed of before or after the date of coming into force of these amendments, in respect of any such right, obligation or liability.
