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State of Assam - Section

Section 13 in Assam Entry Tax Act, 2008

13. Repeal and Saving.

(1)The Assam Entry Tax (Amendment) Ordinance, 2008 is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act, as if this had come into force on the date the said ordinance came into force.