Section 80(3) in Uttaranchal Value Added Tax Act, 2005
(3)All rules, regulations, notifications or orders made or directions issued by the State Government or any orders or directions issued by the Commissioner under any provisions of the Repealed Act or, as the case may be, the Repealed Ordinance, or Rules made thereunder, and continuing to be in force on the day immediately before the date of commencement of this Act shall continue to be in force on or after such date in so far as they are not inconsistent with the provisions of this Act and the Rules made thereunder until they are repealed or amended;
