The Himachal Pradesh Repealing Act, 1973

THE HIMACHAL PRADESH REPEALING ACT, 1973 
ARRANGEMENT OF SECTIONS 
Sections: 
1.  Short title and commencement.  
2.  Repeal of certain enactments.  
     Schedule 
THE HIMACHAL PRADESH REPEALING ACT, 1973 
(ACT No. 11 OF 1973)1 
(Received the assent of the Governor on the 18th May, 1973, and was 
published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 24th 
May, 1973,  pp. 770-771). 
An Act to repeal certain enactments in their application to Himachal 
Pradesh. 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Twenty-fourth Year of the Republic of India as follows:- 
1. Short title and commencement.- (1) This Act may be called the 
Himachal Pradesh Repealing Act, 1973. 
(2) It shall be deemed to have come into force on the first day of 
April, 1973. 
2. Repeal of certain enactments.- The enactments specified in the 
Schedule to this Act are hereby repealed to the extent mentioned in the fourth 
column thereof in their application to Himachal Pradesh. 
SCHEDULE 
(See section 2) 
Year No. Short title Extent of repeal  
1 2 3 4 
1972 3 The Indian Stamp (Himachal Pradesh 
Amendment) Act, 1972. 
The whole 
1972 4 The Himachal Pradesh Passengers and 
Goods Taxation (Amendment) Act, 1972. 
Section 3 
1972 5 The Himachal Pradesh General Sales Tax 
(Amendment) Act, 1972. 
The whole 
1972 6 The Himachal Pradesh Entertainments Duty 
(Amendment) Act, 1972. 
The whole 
1972 11 The Himachal Pradesh Motor Spirit 
(Taxation of Sales) (Amendment) Act, 1972. 
The whole 
                                                 
1. For Statement of Objects and Reasons, see the Rajpatra, Himachal Pradesh (Extra-
ordinary), dated. 28th April, 1973, p. 640. 
 

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