Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 64(5)] [Section 64] [Entire Act] State of Tamilnadu - Subsection Section 64(5)(b) in Tamil Nadu Value Added Tax Act, 2006 (b)The officer conducting the audit shall on no account remove or cause to be removed any books of accounts, other documents or stock.