Section 81(2)(e) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Uttarakhand - Subsection

Section 81(2)(e) in Uttaranchal Value Added Tax Act, 2005

(e)affect any investigation, enquiry, assessment proceeding, any other legal proceeding or remedy instituted, continued or enforced under the Repealed Act or, as the case may be, the Repealed Ordinance, and any such penalty, forfeiture or punishment as aforesaid or any proceeding or remedy instituted, continued, or enforced under the Repealed Act or, as the case may be, the Repealed Ordinance, shall be deemed to be instituted, continued or enforced under the corresponding provisions of this Act.

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State of Uttarakhand - Subsection

Section 81(2)(e) in Uttaranchal Value Added Tax Act, 2005