Section 174(2)(e) in Tripura State Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 174(2)] [Section 174] [Entire Act]

State of Tripura - Subsection

Section 174(2)(e) in Tripura State Goods and Services Tax Act, 2017

(e)affect any investigation, inquiry, assessment proceedings, adjudication and any other legal proceedings or recovery of arrears or remedy in respect of any such tax, surcharge, penalty, fine, interest, right, privilege, obligation, liability, forfeiture or punishment, as aforesaid, and any such investigation, inquiry, assessment proceedings, adjudication and other legal proceedings or recovery of arrears or remedy may be instituted, continued or enforced, and any such tax, surcharge, penalty, fine, interest, forfeiture or punishment may be levied or imposed as if these Acts had not been so repealed; or

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State of Tripura - Subsection

Section 174(2)(e) in Tripura State Goods and Services Tax Act, 2017