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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81(6) in Uttar Pradesh Value Added Tax Act, 2008

(6)The mention of particular matters in this section shall not be held to prejudice or affect general application of section 6 of the Uttar Pradesh General Clauses Act, 1904, with regard to the effect of repeals.