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[Cites 0, Cited by 6] [Section 19(9)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(9)(i) in Tamil Nadu Value Added Tax Act, 2006

(i)goods are not sold because of any theft, loss or destruction, for any reason, including natural calamity. If a dealer has already availed input tax credit against purchase of such goods, there shall be reversal of tax credit; or