Section 100(1) in The Rajasthan Value Added Tax Act, 2003
(1)The Rajasthan Sales Tax Act, 1994 (Act No. 22 of 1995) shall stand repealed on and from the date of the commencement of this Act and the provisions of the Rajasthan General Clauses Act, [1955] [Substituted for the word '1995' vide Rajasthan Act 4 of 2007, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 10-4-2007, page 1(18).] (Act No. 8 of [1955] [Substituted for the word '1995' vide Rajasthan Act 4 of 2007, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 10-4-2007, page 1(18).]) shall apply to such repeal.
