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

State of Meghalaya - Subsection

Section 174(2)(c) in Meghalaya 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(c)affect any right, privilege, obligation, or liability acquired, accrued or incurred under the repealed Acts or orders under such repealed Acts: