Punjab Excise (Haryana Validation) Act, 2019
(Haryana Act No. 19 of 2019)
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[Dated 14.3.2019]
An Act to validate orders issued, actions taken and acts done under notification No. 7/X-1/P.A. 1/1914/S.59/2017, dated the 29th March, 2017 issued under section 59 of the Punjab Excise Act, 1914, in its application to the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Seventieth Year of the Republic of India as follows:-
1. Short title. - This Act may be called the Punjab Excise (Haryana Validation) Act, 2019.
2. Validation. - All orders made, actions taken and acts done under the Haryana Government, Excise and Taxation Department, notification No.7/X-1/P.A. 1/1914/S.59/2017, dated the 29th March, 2017, issued in exercise of the powers conferred by section 59 of the Punjab Excise Act, 1914 (Punjab Act 1 of 1914) shall be deemed to be and always deemed to have been validly made, taken and done as if the said notification had been issued under section 58 of the said Act and accordingly-
(i) all orders made, actions taken and acts done by the Government or by any Officer of the Government shall, for all purposes, be deemed to be, and always deemed to have been made, taken and done in accordance with law and shall not be called in question before any court of law;
(ii) no suit or other proceedings shall be maintained or continued in any court or before any authority.
