Section 100(5) in The Rajasthan Sales Tax Act, 1994
(5)The modified limitations or the newly introduced limitations provided in the New Sales Tax Act shall apply prospectively, and all events occurred and all issues arose prior to the date of commencement of this act, shall be governed by the limitations provided or the provisions contained, in the old Sales Tax Act.Notifications UnderThe Rajasthan Sales Tax Act, 1994(Rajasthan Act 22 of 1995)Section 4[Notification No. F.4(67) FD/Tax/2004-22, dated 12-7-2004, Published in Rajasthan Gazette Extraordinary, part 4(ga), dated 12-7-2004, page 162]As amended by the following notifications:-
