Section 80(9) in Uttaranchal Value Added Tax Act, 2005
(9)All forms of declarations or certificates under the Repealed Act or, as the case may be, the Repealed Ordinance, or the Rules made thereunder and continuing to be in force on the day immediately before the date of commencement of this Act, as are inconformity with any provisions of this Act, shall, with effect from such date, continue to be in force and may be used by the dealer or other person for the purpose for which they were being used before such date until the State Government directs, by notification, the discontinuance of the use of such forms or certificates.
