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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(2)The provisions made by any order under sub-section (1) shall have effect as if enacted in this act and any such order may be made so as to be retrospective to any date not earlier than the date of commencement of this act.