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 0] [Section 173] [Entire Act] State of Tamilnadu - Subsection Section 173(1) in Tamil Nadu Goods and Services Tax Act, 2017 (1)in sub-section (1), the expression "after the levy of the tax under section 129-A has been determined upon by the council" shall be omitted;
