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[Cites 0, Cited by 4] [Section 71(1)] [Section 71] [Entire Act]

State of Tamilnadu - Subsection

Section 71(1)(b) in Tamil Nadu Value Added Tax Act, 2006

(b)being a person obliged to register himself as a dealer under this Act, does not get himself registered, shall on conviction by a Magistrate be liable to fine which may extend to five hundred rupees.