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

State of Maharashtra - Subsection

Section 174(1)(f) in The Maharashtra 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relating to an appeal, revision, review or reference, instituted before, on or after the appointed day under the said repealed Acts or repealed provisions, and such proceedings shall be continued under the said repealed Acts or repealed provisions, as if this Act had not come into force ;