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[Cites 0, Cited by 0] [Section 92(3)] [Section 92] [Entire Act]

UT Chandigarh - Subsection

Section 92(3)(c) in The Punjab Value Added Tax Act, 2005

(c)any reference to any section of the repealed Act in any rule or notification, shall be deemed to refer to the relevant corresponding section of this Act, until necessary amendments are made in such rule or notification;