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[Cites 0, Cited by 0] [Section 88(5)] [Section 88] [Entire Act]

State of Tripura - Subsection

Section 88(5)(h) in Tripura Value Added Tax Act, 2004

(h)Any application for revision, review or reference arising from any order passed before the appointed day or any appeal arising from any assessment of tax or determination of interest made before such appointed day or any application for refund, or for form, in respect of any period before such appointed day, under the repealed Act if made on or before such appointed day and pending on such appointed day, shall be disposed of in accordance with the provisions of the repealed Act;