(2)Notwithstanding anything contained in any other provisions of the repealed Acts,-(a)a registered dealer who is an industrial unit eligible for grant of facility of deferred payment of tax, under the scheme providing for grant of incentive to entrepreneur in respect of an industrial unit set up in the State as the State Government may make in this behalf, may make deferred payment of tax pretaining to such period before the commencement of this Act and subject to such restrictions and conditions, as may be specified in such scheme;(b)the State Government may, by notification, amend any notification relating to the facility of deferred payment of tax by the industrial units, issued under Section 37 read with Section 80 of the Act repealed by this Act or Section 22-D read with Section 51 of the Act No. 2 of 1959 repealed by Act No. 5 of 1995,and for that purpose it shall and shall always be deemed that provisions of Section 37 and Section 80 of the Act repealed by this Act or Section 22-D and Section 51 of the Act No. 2 of 1959 repealed by Act No. 5 of 1995 have revived for the purpose of such deferment or amendment.]Chapter-V Registration of Dealers
