Section 174(2)(f) in The Central Goods and Services Tax Act, 2017

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

Union of India - Subsection

Section 174(2)(f) in The Central Goods and Services Tax Act, 2017

(f)affect any proceedings including that relating to an appeal, review or reference, instituted before on, or after the appointed day under the said amended Act or repealed Acts and such proceedings shall be continued under the said amended Act or repealed Acts as if this Act had not come into force and the said Acts had not been amended or repealed.

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Union of India - Subsection

Section 174(2)(f) in The Central Goods and Services Tax Act, 2017