22. ***

33. ***

44. ***

55. ***

66. ***

77. ***

88. ***

99. ***

1010. ***

1111. ***

1212. ***

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2929. ***

3029-A. Saving for duties being levied at commencement of 30[the Constitution]. (1) Until provision to the contrary is made by the 31[Parliament by law], the 32[State] Government may continue to levy any duty to which this section applies which it was lawfully levying immediately before the commencement of 33[the Constitution] under this Chapter III then in force.

(2) The duties to which this section applies are

(a) any duty on intoaricanta which are not excisable articles within the meaning of this Act; and

(b) any duty on an excisable article produced outside India and imported into the 34[State] whether across a customs frontier as defined by the Central Government or not.

(3) Nothing in the section shall authorise the levy by the 32[State] Government of any duty which, as between goods manufactured or produced in the 34[State] and similar goods not so manufactured or produced, discriminates in favour of the former, 35* * * * * * *

3630. ***

3731. ***

3832. ***

3933. ***

4034. ***

4135. ***

4236. ***

4337. ***

4438. ***

4539. ***

4640. ***

4741. ***

4842. ***

4943. ***

5044. ***

5145. ***

5246. ***

5347. ***

5448. ***

5549. ***

5650. ***

5751. ***

5852. ***

5953. ***

6054. ***

6155. ***

6256. ***

6357. ***

6458. ***

6559. ***

6660. ***

6761. ***

6862. ***

6963. ***

7064. ***

7165. ***

7266. ***

7367. ***

1. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

2. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

3. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

4. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

5. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

6. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

7. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

8. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

9. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

10. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

11. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

12. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

13. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

14. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

15. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

16. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

17. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

18. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

19. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

20. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

21. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

22. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

23. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

24. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

25. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

26. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

27. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

28. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

29. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

30. Section 29A was inserted by the Adaptation of Indian Laws Order in Council.

31. These words were substituted for the words Central Legislature by the Adaptation of laws Order, 1950.

32. This word was substituted for the word Provincial ibid.

33. These words were substituted for the words and flgures Part III of the Government of India Act, 1935 , ibid.

34. This word was substituted for the word Province , ibid.

35. The beginning with the words or which and ending with the word another locality were omitted, ibid.

36. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

37. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

38. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

39. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

40. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

41. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

42. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

43. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

44. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

45. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

46. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

47. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

48. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

49. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

50. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

51. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

52. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

53. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

54. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

55. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

56. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

57. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

58. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

59. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

60. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

61. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

62. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

63. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

64. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

65. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

66. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

67. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

68. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

69. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

70. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

71. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

72. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

73. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]

74. All the provisions of this Act except flection 29 A have been repealed by Section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bom. 25 of 1949); but such repeal shall not be deemed to affect the provision of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under Section 29A of the said Abkari Act and the recovery of any duty or fees levied under any other provision of the said Abkari Act. [Vide Section 148(2)(iii) of Bom. 25 of 1949.]