Section 24(2)(c) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(2)(c) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(c)affect any investigation, legal proceeding or remedy, in respect of any such privilege, obligation or liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, any such forfeiture may be made and penalty or punishment may be imposed under the said repealed Act.

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State of West Bengal - Subsection

Section 24(2)(c) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012