(10)in section 140, with effect from the 1st day of July, 2017,—(a)in sub-section (1), after the words “existing law”, the words “within such time and”shall be inserted and shall be deemed to have been inserted;(b)in sub-section (2), after the words “appointed day”, the words “within such time and”shall be inserted and shall be deemed to have been inserted;(c)in sub-section (3), for the words “goods held in stock on the appointed day subject to”, the words “goods held in stock on the appointed day, within such time and in such manner as may be prescribed, subject to” shall be substituted and shall be deemed to have been substituted;(d)in sub-section (5), for the words “existing law”, the words “existing law, within such time and in such manner, as may be prescribed” shall be substituted and shall be deemed to have been substituted;(e)in sub-section (6), for the words “goods held in stock on the appointed day subject to”, the words “goods held in stock on the appointed day, within such time and in such manner, as may be prescribed, subject to” shall be substituted and shall be deemed to have been substituted.
