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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(5) in Tamil Nadu Value Added Tax Act, 2006

(5)"Assessing authority" means any person authorised2 by the Government or by the Commissioner to make any assessment under this Act;[(5-A "Assistant Commissioner" means any person appointed to be an Assistant Commissioner under Section 48;] [Added by Tamil Nadu Amendment Act 18 of 2009, with effect from 30th July 2008.]