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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Jharkhand - Subsection

Section 29(2)(f) in Jharkhand Entertainments Tax Act, 2012

(f)The specified authority under the repealed Acts or any other authority to whom power in this behalf has been delegated by the said specified authority under the repealed Acts may on its or his own motion, review or revise any order passed before the appointed day in accordance with the provision of the repealed Acts: