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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(2) in The Jammu and Kashmir General Sales Tax Act, 1962

(2)Notwithstanding such repeal, anything done or any action taken under the said Act shall be deemed to have been done or taken under this Act as if this Act were in force on the day such thing was done or action was taken.