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

State of Uttarakhand - Subsection

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

(a)any action or proceedings relating to the period prior to the commencement of this Act already initiated under the Repealed Act or, as the case may be, the Repealed Ordinance, shall validly be continued under the provisions of this Act;