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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(3) in Tamil Nadu Value Added Tax Act, 2006

(3)Notwithstanding anything contained in this Act, the deferred payment of tax under subsection (1), shall not attract interest under sub-section (3) of section 42, provided the conditions laid down for payment of the tax deferred are satisfied.