Section 80(20) in Uttaranchal Value Added Tax Act, 2005
(20)Where a part of the period under any scheme of payment of lump sum in lieu of tax under the provisions of Section 7-D of the Repealed Act or, as the case may be, the relevant provisions of Repealed Ordinance, expires on or after the date of commencement of this Act, it shall be deemed to be valid under this Act upto the end of the financial year in which the date of commencement of this Act falls, unless the State Government makes an order otherwise.
