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[Cites 0, Cited by 1] [Section 88] [Entire Act]

State of Tamilnadu - Subsection

Section 88(2) in Tamil Nadu General Sales Tax Act, 1959

(2)A registered dealer, who would have continued to be so under the said Act or 1970 Act, as the case may be, had this Act not come into force, shall be a registered dealer till a fresh certificate of registration is granted to him under this Act.