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

State of Uttarakhand - Subsection

Section 81(5) in Uttaranchal Value Added Tax Act, 2005

(5)The limitations provided in this Act shall apply prospectively, and all events occurred and all issues arisen prior to the commencement of this Act, shall be governed by the limitations provided or the provisions contained in the Repealed Act or, as the case may be, the Repealed Ordinance.