Section 33 in Karnataka Tax on Entry of Goods Act, 1979
33. [ Savings. [Inserted by Act 14 of 2014 w.e.f.1.04.2014] - The amendments made to the provisions of this Act by Karnataka Taxation Laws (Amendment) Act, 2014 shall not affect the previous operation of the said provisions before commencement of the said Act and payment of tax in advance, submission of statement and return, assessment including self-assessment and cancellation of assessment, reassessment, levy of penalty, liability for payment of interest, period of limitation for assessment or re-assessment and all other similar matters and obligations imposed in respect of any year prior to the commencement of the said Act shall be governed by the relevant provisions as if the said Act had not passed]
[First Schedule [First Schedule with Serial Number 1 to 103 inserted by Act 3 of 1995 w.e.f. 1.5.1992](See Section 3 (1))
