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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

UT Chandigarh - Subsection

Section 92(2)(d) in The Punjab Value Added Tax Act, 2005

(d)affect any penalty, forfeiture or punishment incurred or inflicted in respect of any offence or violation committed under the provisions of the repealed Act; or