Section 100(2) in The Rajasthan Value Added Tax Act, 2003
(2)Without prejudice to the generality of sub-section (1)-(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notification, notice, order, rule or form made or issued, authorities or powers conferred, processes issued under the repealed Act shall be deemed to have been done or taken or issued under the provisions of this Act in so far as the same is not inconsistent with the provisions of this Act or rules made there under and shall continue to be in force accordingly unless and until superseded by any thing done or action taken under this Act.(b)any authorities or Board constituted under the repealed Act shall be deemed to have been constituted under the provisions of this Act.(c)the modified limitations or the newly introduced limitations provided in this Act shall apply prospectively and all events occurred and all issues arose prior the date of commencement of this Act, shall be governed by the limitations provided or the provisions contained in the repealed Act.
