(11)"earlier law" means any of the following laws, that is to say-(i)the Bombay Sales Tax Act, 1946 (Bom. V of 1946),(ii)the Bombay Sales Tax (No. 2) Ordinance, 1952 (Bom. Ord. No. III of 1952),(iii)the Bombay Sales Tax Act, 1953 (Bom. III of 1963),(iv)the Bombay Sales of Intoxicants Taxation Act, 1953 (Bom. XLVII of 1953),(v)the Saurashtra Sales Tax Ordinance, 1950 (San. Ord. No. XVIII of 1950),(vi)the Central Provinces and Berar Sales Tax Act, 1947 (C.P. and Berar Act No. XXI of 1947), as extended to the Kutch area of the State of Gujarat, or(vii)the Bombay Sales Tax Act, 1959 (Bom. LI of 1959),as amended from time to time and includes enactments which have validated anything done or omitted to be done under these laws:
