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

State of Telangana - Subsection

Section 174(2)(f) in Telangana Goods and Services Tax Act, 2017

(f)affect any proceedings including that relating to an appeal, revision, review or reference, instituted before, on or after the appointed day under the said amended Acts or repealed Acts and such proceedings shall be continued under the said amended Acts or repealed Acts as if this Act had not come into force and the said Acts had not been amended or repealed.