Section 89(2)(a) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Tripura - Subsection

Section 89(2)(a) in Tripura Value Added Tax Act, 2004

(a)any action or proceedings already initiated under these Acts shall validly be continued under the provisions of this Act which relates to the period prior to the coming into force of this Act.

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State of Tripura - Subsection

Section 89(2)(a) in Tripura Value Added Tax Act, 2004