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[Cites 0, Cited by 0] [Section 59(6)] [Section 59] [Entire Act]

State of Tamilnadu - Subsection

Section 59(6)(b) in Tamil Nadu Value Added Tax Act, 2006

(b)The application for review shall be preferred within such time, and in such manner as may be prescribed, and shall, where it is preferred by the assessee, be accompanied by such fee as may be prescribed.