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[Cites 0, Cited by 22] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3) in Tamil Nadu Value Added Tax Act, 2006

(3)Where the dealer has not adjusted the input tax credit or has not made a claim for refund within a period of one hundred and eighty days from the date of 1[making zero rate sales] accrual of such input tax credit, such credit shall lapse to Government.