Section 80(12) in Uttaranchal Value Added Tax Act, 2005
(12)The following proceedings under the provisions of the Repealed Act or, as the case may be, the Repealed Ordinance, pending on the date of commencement of this Act or those which may arise as a result of any proceeding under the provisions of Repealed Act or, as the case may be, the Repealed Ordinance, shall be disposed of in accordance with the provisions under the Repealed Act or, as the case may be, the Repealed Ordinance, within the time prescribed in this Act-(a)any application for grant of registration or grant of recognition certificate or for grant of eligibility certificate,(b)any case of assessment or reassessment,(c)any case of appeal, revision, reference or review,(d)any case in which any officer or authority has been directed by any Court or authority to make fresh order,(e)any case pending before Commissioner under sub-section (3) of Section 4-A of the Repealed Act or, as the case may be, the relevant provisions of the Repealed Ordinance,(f)any case of rectification of mistakes on records in any order,(g)any case of penalty or prosecution against offences,(h)any case of seizure,(i)any application to set aside any assessment order passed ex-parte,(j)any other case,(k)any other application;
