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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2) in Tamil Nadu Value Added Tax Act, 2006

(2)The assessing authority may, by order, in writing, -
(i)admit the claim of the assessee if it is satisfied that the question of law arising in the relevant case is identical with the question of law in the other case; or
(ii)reject the claim if it is not satisfied.