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[Cites 0, Cited by 0] [Section 5] [Entire Act]

UT Chandigarh - Subsection

Section 5(2) in The Punjab General Sales Tax (Second Amendment) and Validation Act, 2000

(2)Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the principal Act, as amended by this Act.