Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act] State of Rajasthan - Subsection Section 100(2)(b) in The Rajasthan Value Added Tax Act, 2003 (b)any authorities or Board constituted under the repealed Act shall be deemed to have been constituted under the provisions of this Act.