Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com UNION DUTIES OF EXCISE (ELECTRICITY) DISTRIBUTION REPEAL ACT, 2006 30 of 2006 [13th July, 2006] CONTENTS 1. Short title 2. Repeal of Act 14 of 1980 3. Savings UNION DUTIES OF EXCISE (ELECTRICITY) DISTRIBUTION REPEAL ACT, 2006 30 of 2006 [13th July, 2006] AN ACT to repeal the Union Duties of Excise (Electricity) Distribution Act, 1980. BE it enacted by Parliament in the Fifty- seventh Year of the Republic of India as follows :- 1. Short title :- Section This Act may be called the Union Duties of Excise (Electricity) Distribution Repeal Act, 2006. 2. Repeal of Act 14 of 1980 :- Section The Union Duties of Excise (Electricity) Distribution Act, 1980 is hereby repealed. 3. Savings :- Section (1) The repeal by this Act of the repealed enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceedings in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any mariner affirmed or recognized or derived by, in or from the enactment hereby repealed; nor shall the repeal by this Act of the enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force. (2) Sub-section (1) shall not be held to prejudice or affect the general application of s.6 of the General Clauses Act, 1897 (10 of 1897) with regard to the effect of repeal of this Act.