Section 19 in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007
19. Repeal and Saving of U.P. Ordinance No. 35 of 2007.
(1)The Uttar Pradesh Tax on Entry of Goods into Local Area Ordinance, 2007 is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under this Act as if provisions of this were in force at all material times.
