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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Gujarat - Subsection

Section 88(2)(c) in Gujarat Sales Tax Act, 1969

(c)any Authorisation issued under the said Act and in force immediately before the appointed day shall be deemed to be a Licence issued under this Act, but for such period only as may be prescribed from the appointed day or for a period ending on the date immediately preceding the date on which Licence is duly issued to the holder of such Authorisation, whichever period expires earlier;