Section 80(1) in Uttar Pradesh Value Added Tax Act, 2008
(1)If any difficulty arises in giving effect to the provisions of this Act, or by reason of anything contained in this Act to any other enactment for the time being in force, the State Government may, as occasion requires, by notified order direct that this Act shall have effect subject to such adaptions, whether by way of modification, addition or omission, as it may deem to be necessary and expedient.Provided that no order under this sub section shall be made after the expiration of the period of two years from the date of commencement of this Act.
