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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Himachal Pradesh - Subsection

Section 64(2)(a) in The Himachal Pradesh Value Added Tax Act, 2005

(a)anything done or any action taken (including any appointment, notification, notice, order or rule or use of any form or declaration) in the exercise of any power conferred by or under the aforesaid Act shall, in so far as it is not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been done or taken in the exercise of the powers conferred by or under the provisions of this Act as if this Act were in force on the date on which such thing was done or such action was taken unless and until it is superseded by or under this Act and all arrears of tax and other amount due under the aforesaid Act, at the commencement of this Act may be recovered as if they had accrued under this Act;