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[Cites 0, Cited by 1] [Section 84] [Entire Act]

State of Tamilnadu - Subsection

Section 84(3) in Tamil Nadu Value Added Tax Act, 2006

(3)Where any such rectification has the effect of enhancing an assessment or penalty, the assessing authority shall give the dealer a revised notice of assessment or penalty and thereupon the provisions of this Act and the Rules made there under shall apply as if such notice had been given in the first instance.