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

State of Rajasthan - Subsection

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

(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the date of commencement of this Act, shall be governed by the limitations provided or the provisions contained in the repealed Act.