Section 81(2)(d) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Uttarakhand - Subsection

Section 81(2)(d) in Uttaranchal Value Added Tax Act, 2005

(d)affect any penalty, forfeiture or punishment incurred or inflicted in respect of any offence or violation committed under the provisions of the Repealed Act or, as the case may be, the Repealed Ordinance,

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State of Uttarakhand - Subsection

Section 81(2)(d) in Uttaranchal Value Added Tax Act, 2005