Section 18 in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007
18. Repeal and saving of U.P. Act No. 12 of 2000.
(1)The Uttar Pradesh Tax on Entry of Goods Act, 2000 (U.P. Act No. XII of 2000) is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken in exercise of the powers under the said Act, shall be deemed to have been done or taken in the exercise of the powers conferred by or under this act as if this act were in force at all material times.
