Section 22 in The Punjab Textiles and Sugar (Existing Stocks) Purchase Tax and Miscellaneous Provisions Act, 1958
22. Validation.
- Everything done and every action taken (including every order, notification and rules made) in exercise of the powers conferred by or under the Punjab Textile and Sugar (Existing Stocks) Purchase Tax and Miscellaneous Provisions ordinance, 1957 (Punjab Ordinance No. 9 of 1957) are, notwithstanding the expiry of that Ordinance, hereby validated and shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act was in force on the day on which such thing was done or such action was taken.
