Section 22(3)(iv) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(3)(iv) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(iv)anything done or any action taken (including any rule or order made, notification issued or direction given or exemption granted or penalty imposed) under the said Act before the commencement of this Act shall be deemed always to have been validly done or taken in accordance with this Act.

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State of Himachal Pradesh - Subsection

Section 22(3)(iv) in Himachal Pradesh Passengers and Goods Taxation Act, 1955