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

UT Chandigarh - Subsection

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

(d)the limitations provided in this Act, shall apply prospectively, and all events occurred and all issues, which arose prior to the date of commencement of this Act, shall be governed by the limitations provided or the provisions contained in the repealed Act;