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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Puducherry - Subsection

Section 174(3) in Puducherry Goods and Services Tax Act, 2017

(3)Notwithstanding anything contained in this section, any action or proceedings already initiated by invoking the powers vested under section 81 of the Puducherry Value Added Tax Act, 2007 shall continue to be valid till the final disposal of the proceedings.