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

(c)affect any right, privilege, obligation, or liability acquired, accrued or incurred under the Repealed Act or, as the case may be, the Repealed Ordinance,

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State of Uttarakhand - Subsection

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