Section 39(15) in Tamil Nadu Value Added Tax Act, 2006
(15)No application for registration [of dealer] [In Section 39 Sub-section 11 was omitted and in sub-section 12 the words 'or duplicate' were omitted and the words 'of dealer' was substituted instead of these words' or for a copy or duplicate of the certificate' as per Gazette No 217 dated 14.10.2015] Omitted[or for a copy or duplicate of the certificate] Omitted under this section shall be refused and no order under sub-section (14) shall be made, unless the dealer concerned has been given an opportunity of being heard.
