PUNJAB
PROFESSIONS, TRADES, CALLINGS AND EMPLOYMENTS TAXATION (HIMACHAL PRADESH
REPEALING) ACT, 1968 THE PUNJAB PROFESSIONS, TRADES, CALLINGS AND EMPLOYMENTS TAXATION
(HIMACHAL PRADESH REPEALING) ACT, 1968 [Act No. 15 of 1968] [04th February, 1969] An Act to repeal the Punjab. Professions, Trades, Callings and
Employment Taxation Act, 1956, as in force in the areas transferred to Himachal
Pradesh under section 5 of the Punjab Reorganisation Act, 1966. BE it enacted by the
Legislative Assembly of Himachal Pradesh in Nineteenth Year of the Republic of
India as follows: (1)
This Act may be called the Punjab Professions, Trades, Callings
and Employments Taxation (Himachal Pradesh Repealing) Act, 1968. (2)
It shall be deemed to have come into force on the 1st of April,
1967. The Punjab Professions,
Trades, Callings and Employments Taxation Act, 1956, as in force in the areas
transferred to Himachal Pradesh under section 5 of the Punjab Re-organisation
Act, 1966, is hereby repealed. The repeal of the Act under
section 2 shall not affect,- (a)
the previous operation of the said Act or anything duly done or
suffered thereunder; or (b)
any right, Privilege, obligation or liability acquired, accrued or
incurred under the said Act; or (c)
any penalty, forfeiture or punishment incurred in respect of any
offence committed against the said Act; or (d)
any investigation, legal proceedings or remedy in respect of any
such right, privilege, obligation, liability, penalty, forfeiture or punishment
as aforesaid, and any such investigation, legal proceedings or remedy may be
instituted, continued or enforced and any such penalty, forfeiture or
punishment may be imposed as if the said Act had not been repealed.
Preamble 1 - PUNJAB PROFESSIONS, TRADES, CALLINGS AND EMPLOYMENTS
TAXATION (HIMACHAL PRADESH REPEALING) ACT, 1968PREAMBLE