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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

UT Chandigarh - Subsection

Section 93(2)(g) in The Punjab Value Added Tax Act, 2005

(g)all forms or declarations under the repealed Act or the repealed rules and continuing in force on the day immediately before the appointed day, shall with effect from such appointed day, continue in force and shall be used mutatis mutandis for the purposes for which those were being used before such appointed day, until the State Government directs by notification, the discontinuance of the use of such forms, till such time, as the State Government may specify, in this behalf;