Section 33(2) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
(2)The levy, assessment or recovery of any tax or the imposition or, recovery of any penalty in respect of such period, under the provisions of the relevant enactments and all proceedings under them in respect of all matters aforesaid shall be initiated and disposed of, or continued and disposed of, as the case may be, as if this Act had not been enacted.
