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[Cites 0, Cited by 2] [Section 174(2)] [Section 174] [Entire Act]

State of Telangana - Subsection

Section 174(2)(c) in Telangana Goods and Services Tax Act, 2017

(c)affect any right, privilege, obligation, or liability acquired, accrued or incurred under the amended Acts or repealed Acts or orders under such repealed or amended Acts: