(1)On and from the commencement of this Act, all laws relating to Sales Tax in force in the State, shall stand repealed.(2)All collections of tax, penalty and interest, and all proceedings or assessments made, actions taken, things done or orders passed, by any authority under any law referred to in sub-section (I) are hereby, validated and shall for all purposes be deemed to have always been made, done, taken or passed in accordance with law.(3)All proceedings pending on the commencement of this Act with regard to assessment, collection of tax, penalty or interest, or matters in appeal, revision or review shall continue and be disposed of as if this Act had not been passed.
