Section 24(3) in Delhi Motor Vehicles Taxation Act, 1962
(3)Subject to the provisions contained in sub-section (2) and notwithstanding the repeal of the Punjab Motor Vehicle Taxation Act, 1924, (Punjab Act 4 of 1924) as extended to Delhi,-(i)every declaration delivered under that Act in respect of any motor vehicle shall be deemed to be a declaration delivered under this Act; and(ii)every token issued under that Act and valid immediately before the commencement of this Act, shall continue to be valid after such commencement for the unexpired portion of the period for which it has been issued.
