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State of Tamilnadu - Section

Section 41 in Tamil Nadu Value Added Tax Act, 2006

41.

Forfeiture of tax collected.- If any person collects any amount by way of tax and his turnover for the year falls short of the taxable limit specified under this Act, the sum so collected shall be remitted to the Government and forfeited, after deducting the eligible input tax credit claim, if any, on the corresponding purchases.