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

State of Tripura - Subsection

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

(c)affect any right, privilege, obligation, or liability acquired, accrued or incurred under the repealed Acts or orders under such repealed Acts: