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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Uttarakhand - Subsection

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

(b)affect the previous operation of Repealed Act or, as the case may be, the Repealed Ordinance or anything done or suffered hereunder,