(1)Until provision to the contrary is made by [Parliament] the [State] [Substituted by paragraph 4(1), ibid for the word Provincial.] Government may continue to levy any duty to which this section applies which it was lawfully levying immediately before the commencement of [the Constitution] [Substituted by paragraph 3 of, and the Eleventh Schedule to, ibid for the words, figures and letters Part III of the Government of India Act, 1935.], under this Chapter as then in force.
