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Union of India - Act

The Central Excises (Conversion To Metric Units) Act, 1960

UNION OF INDIA
India

The Central Excises (Conversion To Metric Units) Act, 1960

Act 38 of 1960

  • Published on 1 January 1960
  • Commenced on 1 January 1960
  • [This is the version of this document from 1 January 1960.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend certain laws relating to duties of excise for the purpose of introducing metric units in such laws.BE it enacted by Parliament in the Eleventh Year of the Republic of India as follows:-

1. Short title and commeneement.

(1)This Act may be called the Central Excises (Conversion to Metric Units) Act, 1960 .
(2)It shall come into force on such date 1 as the Central Government may, by notification in the official Gazette, appoint. 2 to Rep. by the Repealing and Amending Act 2 to 8. Rep. by the Repealing and Amending Act, 1964 (52 of 1964 ), s. 2 and Sch. I.

9. Savings.

Nothing contained in this Act shall be deemed to affect the validity of any notification, rule or order issued under any of the enactments amended thereby and in force immediately before the commencement of this Act merely by reason of the fact that the rate of any duty of excise specified therein has been expressed in terms of annas, pice or pies or with reference to any weight or measure other than a standard mass or measure under the Standards of Weights and Measures Act, 1956 ; and every such notification, rule or order shall, until altered, repealed or amended by the Central Government or other competent authority, continue to have effect as if this Act had not been passed.