The Meghalaya Repealing Act, 1973 (Act 14 of 1973)

M
EGHALAYA ACT, 14 OF 1973 
THE MEGHALAYA REPEALING ACT, 1973 
(As passed by the Assembly) 
(Received the assent of the Governor on the 8th May, 1973) 
[Published in the Gazette of Meghalaya, Extraordinary, dated 30th June, 1973] 
An  
Act 
to repeal certain enactments 
Be it enacted by the Legislature of Meghalaya in the Twenty-fourth Year of 
the Republic of India as follows:- 
Short title, 
extent and 
commen 
-cement. 
 
1. (1) This Act may be called the Meghalaya Repealing 
Act, 1973. 
 
            (2) It extends to the whole of the State of Meghalaya. 
 
            (3) It shall be deemed to the have come into force on the 
1
st day of April, 1973. 
 
 
 2. The enactments specified in the Schedule are hereby 
repealed to the extent mentioned in the fourth column 
thereof. 
 
 
Savings 3. Unless a different intention appears, the repeal by this 
Act shall not – 
(a) Affect the previous operation of any enactment so 
repealed or anything duly done or suffered 
thereunder ; or 
(b) Affect any right, privilege, obligat ion, or liability 
acquired, accrued or incurred under any enactment 
to repealed ; or 
(c) Affect any penalty, forfeiture or punishment 
incurred in respect of any offence committed 
against any enactments so repealed ; or 
(d) Affect any investigation, legal proceeding or 
remedy in respect of any such right, privilege, 
obligation, liability, penalty, forfeiture or 
punishment as aforesaid ; 
And any such investigation, legal proceeding or remedy may be 
initiated, instituted, continued or enforced, and any such penalty, 
forfeiture or punishment may be imposed as if this Act had not 
been passed. 
 
S
CHEDULED  
(See sections 2) 
Year No Short title 
 
 
Extent of repeal 
 
(1) (2) (3) (4) 
 
 
1899 2 The Indian Stamp Act, 1899                          ... Section  3A 
 
  The Meghalaya Motor Vehicles Taxation  
Act. 
Section   4A 
 
 
1939 6 The Assam Amusement and Betting Tax Act, 
1939 and the Meghalaya Amusements and 
Betting Tax Act. 
 
Section  3B 
  The Meghalaya Sales Tax Act                      ... Section   3A 
 
  The Meghalaya (Sales of Petroleum and 
Petroleum Products, including Motor Spirit and 
Lubricants) Taxation Act. 
Section   3A 
 
 
 
  The Meghalaya Finance (Sales Tax) Act      ... Section   3A 
 
1962 16 The Assam Passengers and Goods Taxation 
Act, 1962 and the Meghalaya Passengers and 
Goods Taxation Act. 
Section   3A 
 
 
 
  The Meghalaya Purchase Tax Act                ... Section   3A 
 
 
 
 
 
 
 
 
 
 
 
 

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