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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Jharkhand - Subsection

Section 28(2) in Jharkhand Entertainments Tax Act, 2012

(2)All rules, schemes, orders and appointments made, notifications, certificates, form issued or actions taken and things done or purported to have been made, issued, taken or done for achievement of objects under the Act shall be deemed to have been made. issued taken or done under this Act, as if this Act were in force on the relevant dates.