The Himachal Pradesh Tax on Professions, Trades, Callings and Employments (Repeal) Act, 2005

AUTHORITATIVE ENGLISH TEXT 
THE HIMACHAL PRADESH TAX ON PROFESSIONS, TRADES, 
CALLINGS AND EMPLOYMENTS (REPEAL) ACT, 2005 
ARRANGEMENT OF SECTIONS 
Sections: 
1. Short title and commencement. 
2. Repeal of Act No. 15 of 2005 and savings. 
3. Repeal and saving. 
 
THE HIMACHAL PRADESH TAX ON PROFESSIONS, TRADES, 
CALLINGS AND EMPLOYMENTS (REPEAL) ACT, 2005 
(ACT NO. 1 OF 2006)1 
(Received the assent of the Governor on the 2nd February, 2006 and 
was published in Hindi and English in R.H.P.Extra., dated 7th February, 2006 
at pages 6767-6770). 
AN ACT to repeal the Himachal Pradesh Tax on Professions, Trades, 
Callings and Employments Act, 2005 (Act No. 15 of 2005). 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Fifty-sixth Year of the Republic of India as follows:- 
1. Short title and Commencement.- (1) This Act may be called the 
Himachal Pradesh Tax on Professions, Trades, Callings and Employments 
(Repeal) Act, 2005. 
(2) It shall be deemed to have come into force on the 1stday of 
November, 2005. 
2. Repeal of Act No. 15 of 2005 and savings.- (1) The Himachal 
Pradesh Tax on Professions, Trades, Callings and Employments Act, 2005 is 
hereby repealed. 
(2) The repeal of the said Act shall not affect- 
(a)  the previous operation of, or anything duly done or suffered 
under the said Act, or 
(b)  any right, privilege or obligation or liability acquired, accrued 
or incurred under the said Act; or 
(c)  any penalty, forfeiture or punishment incurred in respect of any 
offence under the said Act; or 
(d)  any investigation, legal proceeding or remedy in respect of any 
                                                 
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects 
and Reasons see R.H.P. Extra., dated 27.12.2006, p. 5555 & 5560. 
such right, privilege, obligation, liability, penalty, forfeiture or 
punishment as aforesaid, 
and, any such investigation, legal proceeding or remedy may be 
instituted, continued or enforced and any such penalty, forfeiture or 
punishment may be imposed as if the said Act had not been repealed. 
3. Repeal and saving. - (I) The Himachal Pradesh Tax on 
Professions, Trades, Callings and Employments (Repeal) Ordinance, 2005 
(Ordinance No. 9 of 2005) is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action taken 
under the Ordinance so repealed, shall be deemed to have been done or taken 
under the corresponding provisions of this Act. 
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