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

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

Union of India - Subsection

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

(d)affect any duty, tax, surcharge, fine, penalty, interest as are due or may become due or any forfeiture or punishment incurred or inflicted in respect of any offence or violation committed against the provisions of the amended Act or repealed Acts; or

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Union of India - Subsection

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