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[Cites 0, Cited by 1] [Section 19(10)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(10)(b) in Tamil Nadu Value Added Tax Act, 2006

(b)If the original tax invoice is lost, input tax credit shall be allowed only on the basis of duplicate or carbon copy of such tax invoice obtained from the selling dealer subject to such conditions as may be prescribed.