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

State of Uttarakhand - Subsection

Section 80(8) in Uttaranchal Value Added Tax Act, 2005

(8)Any dealer, whose accounts, registers or documents have been seized under the Repealed Act or, as the case may be, the Repealed Ordinance, shall continue to be retained in accordance with the provisions of this Act on or after the date of commencement of this Act.