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[Cites 0, Cited by 1] [Section 88(3)] [Section 88] [Entire Act]

State of Tamilnadu - Subsection

Section 88(3)(a) in Tamil Nadu Value Added Tax Act, 2006

(a)any action or proceedings already initiated under the said Act or 1970 Act, as the case may be shall validly be continued under the provisions of the said Act or 1970 Act, as the case may be which relates to the period prior to the coming into force of this Act;