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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(2)(b) in Tamil Nadu Value Added Tax Act, 2006

(b)whether the sale or purchase of the goods carried has, for the purpose of the payment of tax under this Act, been properly accounted for in the documents referred to in sub-section (5).