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[Cites 0, Cited by 7] [Section 19(5)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(5)(b) in Tamil Nadu Value Added Tax Act, 2006

(b)No input tax credit shall be allowed on tax paid [or Payable] [These words are omitted as per Gazette No 217 dated 14.10.2015.] in other States or Union Territories on goods brought into this State from outside the State.