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

State of Gujarat - Subsection

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

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