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

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

UT Chandigarh - Subsection

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

(f)any reference to any provisions of the repealed Act by this Act to an officer, authority or Tribunal shall, for the purposes of carrying into effect the provisions contained in this section, be construed as reference to the corresponding officer, authority or Tribunal, appointed or constituted by or under this Act; and if any question arises as to who such corresponding officer, authority or Tribunal is, then the matter shall be referred to the State Government and the decision of the State Government thereon shall be final; and

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UT Chandigarh - Subsection

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