Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CUSTOMS AND CENTRAL EXCISE LAWS (REPEAL) ACT, 2004 25 of 2004 [21st December, 2004] CONTENTS 1. Short title 2. Repeal of certain enactments 2. Savings SCHEDULE 1 :- THE SCHEDULE CUSTOMS AND CENTRAL EXCISE LAWS (REPEAL) ACT, 2004 25 of 2004 [21st December, 2004] An Act to repeal certain Customs and Central Excise enactments. Be it enacted by Parliament in the Fifty-fifth Year of the Republic of India as follows:-- 1. Short title :- Section - This Act may be called the Customs and Central Excise Laws (Repeal) Act, 2004. 2. Repeal of certain enactments :- Section The enactments specified in the Schedule are hereby repealed. 2. Savings :- Section The enactments specified in the Schedule are hereby repealed. SCHEDULE 1 THE SCHEDULE THE SCHEDULE (See section 2) Year Number Short title (1) (2) (3) 1958 27 The Mineral Oils (Additional Duties of Excise and Customs) Act, 1958. 1959 58 The Sugar (Special Excise Duty) Act, 1959. 1986 45 The Central Duties of Excise (Retrospective Exemption) Act, 1986 1986 62 The Custom and Excise Revenues Appellate Tribunal Act, 1986. 1988 29 The Customs and Central Excises Laws (Amendment) Act, 1988.