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

State of Maharashtra - Subsection

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

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or punishment incurred or inflicted in respect of any offence or violation committed against the provisions of repealed Acts ; or