Section 89(2) in Tripura Value Added Tax Act, 2004
(2)Notwithstanding the Repeal of the Acts. -(a)any action or proceedings already initiated under these Acts shall validly be continued under the provisions of this Act which relates to the period prior to the coming into force of this Act.(b)any person liable to pay any tax, fee, penalty, interest or other amount under that Act for any period before coming into force of this Act, shall be levied, assessed and collected under the provisions of this Act as if this Act were in force during the period.
