Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Motor Vehicles Tax (Third Amendment) Act, 2006 44 of 2006 [29 December 2006] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 Of Bom. Lxv Of 1958 3. Repeal Of Mah. Ord. Ix Of 2006 And Saving Bombay Motor Vehicles Tax (Third Amendment) Act, 2006 44 of 2006 [29 December 2006] PREAMBLE An Act further to amend the Bombay Motor Vehicles Tax Act, 1958. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Bombay Motor Vehicles Tax Act, 1958 (Bom. LXV of 1958), for the purposes hereinafter appearing; and, therefore, promulgated the Bombay Motor Vehicles Tax (Amendment) Ordinance, 2006 (Mah. Ord. IX of 2006), on the 14th September 2006; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Fifty- seventh Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Bombay Motor Vehicles Tax (Third Amendment) Act, 2006. ( 2 ) It shall be deemed to have come into force on the 14th September 2006. 2. Amendment Of Section 3 Of Bom. Lxv Of 1958 :- I n section 3 of the Bombay Motor Vehicles Tax Act, 1958 (hereinafter referred to as "the principal Act"), in sub-section (1D), in clause (c), in, sub-clause (c), for the words "at thrice the rate" the words at "twice the rate" shall be substituted. 3. Repeal Of Mah. Ord. Ix Of 2006 And Saving :- (1) The Bombay Motor Vehicles Tax (Amendment) Ordinance, 2006 (Mah. Ord. IX of 2006), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act.