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[Cites 0, Cited by 89] [Section 19(5)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(5)(c) in Tamil Nadu Value Added Tax Act, 2006

(c)[ No input tax credit shall be allowed on the purchase of goods sold as such or used in the manufacture of other goods and sold in the course of inter-State trade or commerce falling under sub-section (2) of section 8 of the Central Sales Tax Act, 1956.(Central Act 74 of 1956).] [This was omitted by Act No 5 of 2015 Tamil Nadu Value Added Tax (Amendment) Act, 2015 dated 31st March 2015.]