Section 80(12)(e) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 80(12)] [Section 80] [Entire Act]

State of Uttarakhand - Subsection

Section 80(12)(e) in Uttaranchal Value Added Tax Act, 2005

(e)any case pending before Commissioner under sub-section (3) of Section 4-A of the Repealed Act or, as the case may be, the relevant provisions of the Repealed Ordinance,

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State of Uttarakhand - Subsection

Section 80(12)(e) in Uttaranchal Value Added Tax Act, 2005