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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

State of Tamilnadu - Subsection

Section 88(3)(b) in Tamil Nadu General Sales Tax Act, 1959

(b)any person liable to pay any tax, fee, penalty, interest or other amount under the said Act or 1970 Act, as the case may be, for any period before coming into force of this Act, shall be levied, assessed and collected under the provisions of this Act, as if this Act were in force during the said period;