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[Cites 0, Cited by 1] [Section 29(2)] [Section 29] [Entire Act]

State of Jharkhand - Subsection

Section 29(2)(c) in Jharkhand Entertainments Tax Act, 2012

(c)All prescribed forms under the repealed Acts or the rules made there under and continuing in the force on the day immediately before the appointed day shall, with effect from such appointed day. continue in force and shall be used mutates mutandis for the purpose for which they were being used before such appointed day until the State Government directs, by notification, the discontinuance of· the use of such forms till such time as the State Government may, by notification, specify in this behalf;