Section 19A(2) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007
(2)Notwithstanding such repeal, anything done or any action taken under the provisions of the Principal Act as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of the Act were in force at all material times.]The Schedule
