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[Cites 0, Cited by 1] [Section 92(3)] [Section 92] [Entire Act]

UT Chandigarh - Subsection

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

(a)the provisions of sections 10A, 10B and 30A of the repealed Act and the rules framed thereunder relating to tax concessions to industrial units and assessment thereof, shall remain in force subject to the exceptions, restrictions and conditions, as may be notified by the State Government from time to time;