Section 80(4) in Uttaranchal Value Added Tax Act, 2005
(4)Any order by the Commissioner delegating any power under the Repealed Act or, as the case may be, the Repealed Ordinance, or the Rules made thereunder, to any person appointed, by any designation, to assist him before the date of commencement of this Act shall, on and from such date, continue to be in force after the commencement of this Act;
