The Maharashtra State Enterprises (Restructuring And Other Special Provisions) (Repeal) Act, 2007.

2007 : Mah. IX]  1 
THE MAHARASHTRA STATE ENTERPRISES (RESTRUCTURING AND  
OTHER SPECIAL PROVISIONS) (REPEAL) ACT, 2007 
[Text as on 30th July 2024] 
____________________ 
CONTENTS 
 
PREAMBLE. 
SECTIONS. 
 
 1. Short title.  
 2. Repeal of Mah. XXXIII of 2001 and saving. 
  
  
  
2  The Maharashtra State Enterprises (Restructuring and Other [2007 : Mah. IX 
Special Provisions) (Repeal) Act, 2007 
  
2007 : Mah. IX] The Maharashtra State Enterprises (Restructuring and Other 3 
Special Provisions) (Repeal) Act, 2007 
MAHARASHTRA ACT NO. IX OF 20071 
[THE MAHARASHTRA STATE ENTERPRISES (RESTRUCTURING AND OTHER 
SPECIAL PROVISIONS) (REPEAL) ACT, 2007.] 
[This Act received the assent of the Governor on the 13th April 2007; assent was first published in the 
Maharashtra Government Gazette, Extraordinary No. 12, Part IV, on the 16th April 2007.] 
An Act to provide for repeal of the Maharashtra State Enterprises (Restructuring and Other  
Special Provisions) Act, 2000 and for certain matters incidental thereto. 
WHEREAS it is considered expedient to repeal the Maharashtra State Enterprises (Restructuring 
and other Special Provisions) Act, 2000 (Mah . XXXIII of 2001), and to provide for certain matters 
incidental thereto; it is hereby enacted in the Fifty-eighth Year of the Republic of India as follows :— 
1.  Short title. — This Act may be called the Maharashtra State Enterprises (Restruc turing and 
Other Special Provisions) (Repeal) Act, 2007. 
2.  Repeal of Mah. XXXIII of 2001 and saving. — (1) The Maharashtra State Enterprises 
(Restructuring and other Special Provisions) Act, 2000 (Mah. XXXIII of 2001), is hereby repealed. 
(2) Notwithstanding such re peal, all proceedings relating to any order made or purported to be 
made under the Maharashtra State Enterprises (Restructuring and Other Special Provisions) Act, 2000 
(Mah. XXXIII of 2001), pending immediately before the commencement of this Act, before any Court, 
tribunal or other authority shall abate. 
                                                   
1  For Statement of Objects and Reasons of the L. A. Bill No. XII of 2007, see Maharashtra Government Gazette, Part  
V-A, Extraordinary No. 5, dated the 16th March 2006, page 42. 

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