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

[Cites 0, Cited by 1] [Section 100(2)] [Section 100] [Entire Act]

State of Gujarat - Subsection

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

(b)any registration certificate issued under the said Act and in force immediately before the appointed day shall be deemed to be the registration certificate issued under this Act, and accordingly such registration certificate shall be valid and effectual as a registration certificate under this Act until such certificate is issued, substituted, suspended or cancelled under the provisions of this Act.

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State of Gujarat - Subsection

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