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[Cites 0, Cited by 0] [Section 104(2)] [Section 104] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 104(2)(c) in The Police Enhanced Penalties Ordinance, 2005

(c)any order or notification issued by the Commissioner for delegating any power or conferring any jurisdiction under the Jammu & Kashmir General Sales Tax Act., 1962 or the Rules made thereunder to any person appointed by any designation, under sub-section (2) of section 3 of the Jammu & Kashmir General Sales Tax Act., 1962 before the appointed day shall, with effect from such appointed day, continue to be in force until the Commissioner amends, varies or rescinds such order or notification after the appointed day ;