Section 59(1) in Tamil Nadu Value Added Tax Act, 2006
(1)Any person objecting to an order passed by the {Additional} [Substituted by Tamil Nadu Amendment Act 18 of 2009, with effect from 30th July 2008] Commissioner under section 55 may, within a period of ninety days from the date on which the order was served on him, appeal against such order to the High Court.
