131. Sums due to be paid notwithstanding reference, etc.
- Notwithstanding that a reference has been made to the High Court or the Supreme Court or an appeal has been preferred to the Supreme Court [under this Act before the commencement of the National Tax Tribunal Act, 2005 (49 of 2005)] [ Inserted by Act 49 of 2005, Section 30 and Schedule, Part VI (w.e.f. 28.12.2005).], sums due to the Government as a result of an order passed under sub-section (1) of section 129-B shall be payable in accordance with the order so passed.
