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

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

State of Rajasthan - Subsection

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

(a)anything done or any action taken including any appointment, notification, notice, order, rule or form made or issued, authorities or powers conferred, processes issued under the repealed Act shall be deemed to have been done or taken or issued under the provisions of this Act in so far as the same is not inconsistent with the provisions of this Act or rules made there under and shall continue to be in force accordingly unless and until superseded by any thing done or action taken under this Act.

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State of Rajasthan - Subsection

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