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[Cites 0, Cited by 8] [Section 70(1)] [Section 70] [Entire Act]

State of Tamilnadu - Subsection

Section 70(1)(a) in Tamil Nadu Value Added Tax Act, 2006

(a)When a goods vehicle carrying any goods mentioned in the Sixth Schedule, coming from any place outside the State and bound for any other place outside the State, passes through the State, the owner or other person in-charge of such goods vehicle shall obtain a transit pass in the prescribed form and in the prescribed manner from the officer in-charge of the first check post or barrier, after its entry into the State.