Section 22(4) in The Bengal Agricultural Income-Tax Act, 1944
(4)[] [Sub-section (4) substituted by W.B. Act 11 of 1995.] All regulations. made by the Appellate Tribunal before the date of coming into force of section 2 of the West Bengal Taxation Laws (Second Amendment) Act, 1995, and continuing in force immediately before the said date shall, with effect from the date of coming into force of section 2 of the West Bengal Taxation Laws (Second Amendment) Act, 1995, continue to be in force until they are made or amended by the Appellate Tribunal.
