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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

UT Chandigarh - Subsection

Section 93(2)(h) in The Punjab Value Added Tax Act, 2005

(h)any tax assessed, deferred, interest determined or penalty imposed under the repealed Act in respect of the sales or purchases made or in respect of the tax payable or in respect of the contravention of any provision of the repealed Act before the appointed day, shall be payable or recoverable in accordance with the provisions of the repealed Act;