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

State of Uttar Pradesh - Subsection

Section 81(4) in Uttar Pradesh Value Added Tax Act, 2008

(4)Any order made or direction issued by the State Government or by the Commissioner under the repealed Act, for carrying out purposes thereof, to the extent the same are not inconsistent with the provisions of this Act, shall be deemed to have been issued under the provisions of this Act.