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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Uttarakhand - Subsection

Section 81(4) in Uttaranchal Value Added Tax Act, 2005

(4)Any reference to any Section of the Repealed Act or, as the case may be, the Repealed Ordinance, in any rule, notification, regulation or circular shall be deemed to refer to the relevant corresponding Section of this Act, until necessary amendments are made in such rule, notification, regulation or circular.