Section 80(15) in Uttaranchal Value Added Tax Act, 2005
(15)Any exemption from or any concession in payment of tax or concession or reduction of tax in respect of any sale or purchase of any goods granted to any industrial unit under provisions of Section 4-A of the Repealed Act or, such facility allowed under the relevant provisions of Repealed Ordinance, shall continue for the remaining unexpired period as per provisions of Section 76 of this Act and subject to such conditions and restrictions as the State Government may specify.
