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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Uttar Pradesh - Subsection

Section 80(2) in Uttar Pradesh Value Added Tax Act, 2008

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