Section 64(4) in The Himachal Pradesh Value Added Tax Act, 2005
(4)Any application by a dealer or the Commissioner to the Financial Commissioner for making a reference to the High Court under section 33 of the aforesaid Act; or any reference made to the High Court under section 33 of aforesaid Act, pending on the date of commencement of this Act shall be disposed of by the Financial Commissioner or the High Court, as the case may be, in accordance with the provisions of section 33 of the aforesaid Act as if this Act had not been enacted and the aforesaid Act had not been repealed.
