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[Cites 0, Cited by 3] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(c) in Tamil Nadu Value Added Tax Act, 2006

(c)the dealer produces a certificate in such form as may be prescribed from the assessing authority concerned that he has no liability to pay or has paid the tax under section 5: