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

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

State of Telangana - Subsection

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

(e)affect any investigation, inquiry, verification (including scrutiny and audit), 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, verification (including scrutiny and audit), 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penalty, fine, interest, forfeiture or punishment may be levied or imposed as if these Acts had not been so amended or repealed; [or] [[Added at the end by Act 3 of 2019,

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State of Telangana - Subsection

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