Section 31A in Himachal Pradesh General Sales Tax Act, 1968
31A. [ Disposal of pending appeal and application etc. [Section 31A added by H.P. Act No. 15 of 1987.]
- Notwithstanding anything contained in sections 7, 8 and 9 of this Act, any appeal or application, under sections 30, 31, 33 and 35 of the principal Act, pending immediately before the commencement of the Himachal Pradesh General Sales Tax (Amendment) Act, 1987, shall be disposed of in accordance with the provisions of the principal Act as if the provisions of sections 7, 8 and 9 of this Act had not been enacted.]
