The Maharashtra State Enterprises (Restructuring and other Special Provisions (Repeal) Act, 2007
Maharashtra Act No. 9 of 2007
MH273
(First Published, after having received the assent of the Governor in the "Maharashtra Government Gazette", on the 16th April 2007)
An Act to provide for repeal of the Maharashtra State Enterprises (Restructuring and Other Special Provisions) Act, 2000 and for certain matters incidental thereto.
Whereas it is considered expedient to repeal the Maharashtra State Enterprises (Restructuring and Other Special Provisions) Act, 2000, and to provide for certain matters incidental thereto; it is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:-
1. Short title. - This Act may be called the Maharashtra State Enterprises (Restructuring and Other Special Provisions) (Repeal) Act, 2007.
2. Repeal of Maharashtra XXXIII of 2001 and saving. - (1) The Maharashtra State Enterprises (Restructuring and Other Special Provisions) Act, 2000, is hereby repealed.
(2) Notwithstanding such repeal, all proceedings relating to any order made or purported to be made under the Maharashtra State Enterprises (Restructuring and Other Special Provisions) Act, 2000, pending immediately before the commencement of this Act, before any court, tribunal or other authority shall abate.
