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

UT Chandigarh - Subsection

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

(e)affect any investigation, enquiry, assessment, proceeding, any other legal proceeding or remedy instituted, continued or enforced under the repealed Act, and any such penalty, forfeiture or punishment or any proceeding or remedy instituted, continued, or enforced under the repealed Act, shall be deemed to be instituted, continued or enforced under the corresponding provisions of this Act.