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

UT Chandigarh - Subsection

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

(b)all rules made and notification issued under the provisions of the repealed Act and/or rules made thereunder and in force on the date of the commencement of this Act, shall remain in force, unless such rules and notifications are superseded in express terms or by necessary implication by the provisions of this Act or the rules made and notifications issued thereunder;