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[Cites 0, Cited by 4] [Section 64(2)] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(2)(b) in Tamil Nadu Value Added Tax Act, 2006

(b)Every registered dealer shall also ordinarily keep the books of account for the previous [Six [five] [In Sub-section (2) in clause (b) of Section 64 the expression 'Six' was substituted instead of 'five' as per Gazette No 217 dated 14.10.2015] years at such place or places as he may notify to the registering authority. If the registered dealer decides to change the place or places so notified, he shall, before effecting such change, notify the same to the registering authority.