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[Cites 0, Cited by 0] [Section 81(6)] [Section 81] [Entire Act]

State of Uttarakhand - Subsection

Section 81(6)(b) in Uttaranchal Value Added Tax Act, 2005

(b)any tax, fee, penalty, interest or other amount payable by any person under the Repealed Act or, as the case may be, the Repealed Ordinance, for any period before the commencement of this Act, shall be paid and collected in the manner prescribed under the provisions of this Act as if this Act was in force during that period.