Section 85(2)(f) in Tamil Nadu Value Added Tax Act, 2006

[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(2)(f) in Tamil Nadu Value Added Tax Act, 2006

(f)to an officer of -

(i)the Government of India; or

(ii)the Government of any State or Union Territory in India with which an arrangement for disclosure on a reciprocal basis has been entered into by the Government; or

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State of Tamilnadu - Subsection

Section 85(2)(f) in Tamil Nadu Value Added Tax Act, 2006