Maharashtra act 052 of 1973 : The Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973.

Section 1.Short title and commencement.

(1) This Act may be called the Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973.

(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Section 2.Construction of references in enactments or instruments.

Any reference by whatever form of words to "the Director of Prohibition and Excise" in any law for the time being in force, or in any instrument or document, shall, unless the context otherwise requires, be construed as a reference to the Commissioner of Prohibition and Excise; and all proceedings pending before the Director of Prohibition and Excise shall be deemed to be transferred to the Commissioner of Prohibition and Excise for disposal according to law, and if in any legal proceeding pending before any court, tribunal or authority, the Director of Prohibition and Excise is a party, the Commissioner of Prohibition and Excise shall be substituted as a party to these proceedings.

Section 3.Amendment of certain enactments.

The enactments specified in column 1 of the Schedule are hereby amended in the manner and to the extent, shown in column 2 thereof.