Section 100(2)(a) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Gujarat - Subsection

Section 100(2)(a) in The Gujarat Value Added Tax Act, 2003

(a)all rules, regulations, orders, notifications, forms and notices issued under the said Act and in force immediately before the appointed day shall continue to have effect for the purposes of the levy, assessment, reassessment, collection, refund or set-off of any tax, or the granting of a drawback in respect thereof or the imposition of any penalty, which levy, assessment, reassessment, collection, refund, set-off, drawback or penalty relates to any period before the appointed day or for any other purpose whatsoever connected with or incidental to any of the purposes aforesaid.

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State of Gujarat - Subsection

Section 100(2)(a) in The Gujarat Value Added Tax Act, 2003