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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Uttarakhand - Subsection

Section 80(5) in Uttaranchal Value Added Tax Act, 2005

(5)With effect form the date of commencement of this Act liability of payment of tax on sale or purchase of any goods made on or after such date under the provisions of the Repealed Act or, as the case may be, the Repealed Ordinance, shall cease.