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

[Cites 0, Cited by 20] [Section 174(2)] [Section 174] [Entire Act]

Union of India - Subsection

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

(c)affect any right, privilege, obligation, or liability acquired, accrued or incurred under the amended Act or repealed Acts or orders under such repealed or amended Acts:

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Union of India - Subsection

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