Section 14 in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973
14. Repeal and savings. -
(1)The West Bengal Duty on Inter-State River Valley Authority Electricity (Re-enacting) Act, 1972, is hereby repealed.(2)Anything done or any action taken (including any appointment or rule made, any proceedings commenced, any penalty incurred or any punishment awarded) under the West Bengal Duty on Inter-State River Valley Authority Electricity Act, 1971, or under the said Act as re-enacted by the West Bengal Duty on Inter-State River Valley Authority Electricity (Re-enacting) Act, 1972 shall continue to be in force and shall be deemed to have been done, taken, made, commenced, incurred or awarded, as the case may be, under this Act.The First Schedule(See Section 3.)Rates of Electricity Duty
