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[Cites 0, Cited by 0] [Section 174(1)] [Section 174] [Entire Act]

State of Karnataka - Subsection

Section 174(1)(d) in Karnataka Goods and Services Tax Act, 2017

(d)affect any tax, surcharge, penalty, fine, 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or punishment incurred or inflicted in respect of any offence or violation committed against the provisions of the repealed Acts; or